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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(4)(b) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(b)The Distribution Licensee shall not enter into a binding or enforceable contractual commitment of such long term power purchase till the Commission by a general or special order approves the procurement of electricity by the Distribution Licensee.