Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] NCT Delhi - Subsection Section 3(iii) in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002 (iii)Consent of the Commission shall be valid for a period upto 10 years from the date of issue of consent letter.
