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[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(8)(i) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(i)the generating company or the transmission licensee, as the case may be, shall continue to bill the beneficiaries or the transmission customers / DICs at the tariff approved by the Commission and applicable as on 31.3.2014 for the period starting from 1.4.2014 till approval of tariff by the Commission in accordance with these regulations: