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Union of India - Section

Section 1 in The Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010

1. Short title, commencement and applicability.-

(1)These regulations may be called the Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010.
(2)These regulations shall come into force with effect from the date 1 of their publication in the Official Gazette.
(3)These regulations shall apply in all cases where tariff other than those based on non-conventional energy sources is determined by the Commission.