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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(ii) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

(ii)the liability to pay interest for the delay in payments to the "Regional Deviation Pool Account Fund" shall remain till interest is not paid; irrespective of the fact that constituents who have to receive payments have been paid from the "Regional Deviation Pool Account Fund" in part or full.