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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(20) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(20)If a revision is received from any Inter State Generating Station, Regional Load Despatch Centre will flash the information (as per the requirements of the Central Electricity Regulatory Commission Regulations/Orders) in real-time basis containing all the relevant information needed to the Schedule based on which State Load Despatch Centre will process the revision in parallel. The implementation time of revision will be same for Regional Load Despatch Centre and State Load Despatch Centre.Implemented Schedules