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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(v) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

(v)Any drawal of power by a generating station prior to COD of a unit for the start up activities shall be exempted from the volume limit specified above when grid frequency is [49.85 Hz and above] [Substituted '49.70 Hz and above' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]]