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[Cites 0, Cited by 0] [Section 5(30)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(30)(i) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011

(i)Provided that the Distribution Licensee shall propose the cost of power procurement taking into account the fuel adjustment formula specified for the generating stations and net revenues through bilateral exchanges and Unscheduled Interchange (UI) transactions;