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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019

(1)A rebate of 1.5% shall be allowed by the RLDCs or NLDC on gross bill amount settled through RTGS, NEFT, Letter of Credit or cheque up to fifth day (i.e. T+5 day) from the date of issuance of the bills, where T is the date of issuance of the bill.