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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(1)The generating company or the transmission licensee, as the case may be, shall file petition before the Commission as per Annexure-I to these regulations containing the details of underlying assumptions for the capital expenditure and additional capital expenditure incurred and projected to be incurred, wherever applicable.