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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(17) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(17)"De-capitalisation" for the purpose of the tariff under these regulations, means reduction in Gross Fixed Assets of the project as admitted by the Commission corresponding to inter-unit transfer of assets or the assets taken out from service;