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[Cites 0, Cited by 0] [Section 2(18)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(18)(ii) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(ii)in case of a transmission licensee means the date of charging the transmission line or substation of transmission licensee to its rated voltage level or seven days after the date on which it is declared ready for charging by the transmission licensee, but not able to charge for reasons not attributable to it,