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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(3) in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009

(3)In extraordinary circumstances, the Generating Company shall operate and maintain the Generating Plant in accordance with the directions issued by the State Government and the Commission may offset the consequential adverse financial impact of such direction on the Generating Company, as it considers appropriate.