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

Union of India - Subsection

Section 2(1)(b) in The Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010

(b)"applicant" means a generating company or transmission licensee who has made an application for determination of tariff in accordance with the Act and Regulations made thereunder;