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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(j) in Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012

(j)"Regulatory Compliance Application" means the petitions filed by the Power Exchanges or the inter-State trading licensees or inter-State transmission licensees including deemed licensees or generating companies for compliance of any requirement under any of the regulations issued by the Commission or any order of the Commission but does not include the periodic reports and returns as required under the relevant regulations;