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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in Central Electricity Regulatory Commission (Power Market) Regulations, 2010

(3)he fails or is unable to pay within the specified time the damages and the money difference due on a closing-out effected against him under the Rules, Bye Laws of Power Exchange or Clearing Corporation ;