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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

(1)UT norms shall be considered at 23% or more. The M.P. Power. Management Co. Ltd. shall invariably provide monthly data of generation of units by the Wind Electric Generators projects to the Commission by 20th of each month following the month of generation.