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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(8) in The Maharashtra Electricity Regulatory Commission (General Conditions of Distribution Licence) Regulations, 2006

8.2Compliance with Laws, Rules and Regulations. - 8.2.1 The Distribution Licensee shall comply with the provisions of the Act, Rules, Regulations, Orders and Directions issued by the Commission from time to time and the provisions of all other applicable laws.
8.2.2The Distribution Licensee shall duly comply with the regulations, orders and directions of the Central and State Transmission Utilities, National Load Despatch Centre, Regional Load Despatch Centre and the State Load Despatch Centre, Central Electricity Authority and other statutory authorities under the Act.
8.2.3The Distribution Licensee shall adhere to the network rollout plan as approved by the Commission.