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[Cites 0, Cited by 0] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(2) in The Delhi Electricity Reform Act, 2000

(2)Notwithstanding the above, the licensee shall furnish the performance details on a quarterly basis to the Commission in the format prescribed in Form II and Form III appended to these regulations, by 15th day of end of each quarter.