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Union of India - Section

Section 36 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Generation, Transmission and Distribution Multi Year Tariff) Regulations, 2018

36. "Integrated Utility" means the Department of Power in the State of Goa and the Union Territories of Andaman and Nicobar Islands, Chandigarh, Daman and Diu, Lakshadweep and Puducherry, in its present form or the successor entities performing more than one of the functions of generation, transmission and distribution after restructuring thereof;