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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2)(a) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(a)100% of the gross proceeds on account of CDM benefit to be retained by the project developer for the year in which the project commences its operation and the first year immediately thereafter;