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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999

(2)For the purposes of this paragraph the terms "ancillary services" and "non-core activity" shall have the following meaning:"ancillary services" means black start, reactive power, frequency control and such other services as any electricity operator may be required to have available as ancillary services pursuant to the Grid Code or any agreement with the licensee primarily for the purpose of securing stability of operation of the Licensee's transmission system:"non-core activity" means any activity of the licensee or an affiliate of the Licensee other than those authorised or licensed under this Act.