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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(s) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(s)[ The losses shall be apportioned to the DICs by suitably adjusting their scheduled MWs. The extent of adjustment shall be on the basis of losses apportioned to each DIC based on the Hybrid Methodology. The Detailed Procedure for application of losses to various DICs shall be modified by NLDC with the approval of the Commission. [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]