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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(i) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(i)where the beneficiaries have been tied up for purchasing power from the generating station, the trial run shall commence after seven days notice by the generating company to the beneficiaries and scheduling shall commence from 0000 hr after completion of the trial run: