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[Cites 0, Cited by 0] [Section 26(26)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(26)(d) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

(d)where the Distribution Licensee is engaged in the business of generation of electricity, in determining the transfer price at which electricity is supplied by the Generation Business of the Distribution Licensee to his Retail Supply Business: