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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4)(b) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009

(b)A statement that the applicant has made an application for grant of licence for Category I or Category II or Category III, as the case may be, r under sub-section (1) of Section 15 of the Act, to the Central Electricity Regulatory Commission;