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

State of Tamilnadu - Subsection

Section 2(1)(f) in Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012

(f)"Inter-State trading" for the purpose of these regulations means purchase of electricity by an inter-State trading licensee including a deemed trading licensee within the territory of one State for the purpose of re-sale within the territory of another State and includes electricity imported from any other country for re-sale thereof in any State in India;