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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(b) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(b)Any deviation shall come into effect only after approval by the Commission, for which an application shall be made by the generating company or the transmission licensee, as the case may be.