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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1)(a) in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

(a)100% of the gross proceeds on account of CDM benefit to be retained by the project developer in the first year after the date of commercial operation of the generating station;