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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(r) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019

(r)'Cross Border Customer' means a person who has been granted long-term access or medium-term open access or short-term open access, as the case may be, for carrying out cross border trade of electricity in accordance with these regulations;