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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Electricity Regulatory Commission (Renewable Energy Purchase Obligation) Regulations, 2010

(2)The State Agency shall submit quarterly status report to the Commission in respect of compliance of renewable purchase obligation by the obligated entitled and may suggest appropriate action to the Commission if required for compliance of the renewable purchase obligation.