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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(4)In case of multi-purpose hydro generation scheme with irrigation, flood control and power components, the capital cost chargeable to the power component of the scheme only shall be considered for determination of tariff.