Section 2(2) in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009
(2)Save as aforesaid and unless repugnant to the context or if the subject-matter otherwise requires, words and expressions used in these regulations and not defined, but defined in the Act, or the Indian Electricity Grid Code or the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 shall have the meanings assigned to them respectively in the Act or the Indian Electricity Grid Code or the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.
