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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(3)(a) in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009

(a)100% of the gross proceeds on account of CDM shall be retained by the project developer during the first year of commercial operation of the Generating Plants;