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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010

(3)Generating Company shall furnish the detailed justification for the estimation of expected availability, scheduled generation, average energy charge rate, expected UI volume and UI rate.