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[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(8)(e) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016

(e)project shall be implemented by Bureau empanelled energy service company on performance contracting mode, where there is a defined agreement which link payment to certain level of energy savings.