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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(e) in Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014

(e)After regulatory approval, the entity will approach the Nodal Agency who will forward the project proposals to the Monitoring Committee for administrative sanction/approval and release of funds as per the Detailed Procedure.