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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007

(1)The Commission may at any time direct inspection and verification of accounts, records and assets of the transmission owner for assessment of the extent of the assets of the transmission business being utilised for the other business and for ensuring compliance of the Act, the rules and these regulations.