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[Cites 0, Cited by 0] [Section 46(6)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(6)(a) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(a)The Distribution Licensee shall satisfy the Commission that the electricity procured under long term power purchase otherwise than through a competitive bidding process or any short term power purchase is economical in the prevalent circumstances and that the Distribution Licensee has made prudent and best efforts to minimise the cost of purchase.