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Union of India - Section

Section 8 in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022

8. After section 14A of the principal Act, the following section shall be inserted,

namely:—“14AA. (/) The Central Government, or any agency authorised by it may issue carbon credit certificate to the registered entity which complies with the requirements of the carbon credit trading scheme.
(2)The registered entity shall be entitled to purchase or sell the carbon credit certificate in accordance with carbon credit trading scheme specified under clause (w) of section 14.”.