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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(6) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019

(6)The charges for deviation from schedule at the inter-connection point shall be as per the DSM Regulations in India. The segregation of charges within the neighbouring country shall be carried out by the agency designated by the concerned neighbouring country.