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[Cites 0, Cited by 0] [Section 26(26)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(26)(b) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

(b)where such tariff is pursuant to a power purchase agreement or arrangement entered into prior to the date of notification of these Regulations and the Commission has not previously approved of such agreement/arrangement or adopted the tariff contained therein; or