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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019

(2)Subject to provisions of the Grid Code and any other regulations specified by the Commission, the short-term open access shall be curtailed first followed by the medium-term open access, which shall be followed by the long-term access.Provided that amongst the grantees of access of a particular category, curtailment shall be carried out on pro-rata basis.