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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019

(6)If the application is inadequate in any respect as required under Appendix-I of these regulations, the application shall be returned back to the concerned RLDC or NLDC for resubmission after rectifying the deficiencies as may be pointed out by the Commission.