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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(7) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(7)Delayed payment in a month by any Designated ISTS Customer shall result is prorata reduction in the payouts to all the ISTS Licensees and other non-ISTS Licensees whose assets have been certified as being used for interstate transmission by the RPCs.