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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(7)(7) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

7.2.1The tariff for the supply of electricity by a Generating Company to a Distribution Licensee from a new generating station shall be in accordance with a power purchase agreement approved by the Commission, except if such power purchase agreement has been exempted from requiring such approval in accordance with Part D of these Regulations.