Section 16(3) in Rajasthan Electricity Regulatory Commission (Renewable Energy Certificate and Renewable Purchase Obligation Compliance Framework) Regulations, 2010
(3)Any rights and liabilities arising out of the Regulation so repealed shall be settled within the framework of the repealed Regulations.[Substituted by Rajasthan Notification No. RERC/Secy./Regulations-116, dated 9.5.2016 (w.e.f. 23.12.2010).]
