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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010

(1)Every designated consumer shall have its first energy audit conducted, by an accredited energy auditor within 18 months of the notification issued by the Central Government under clause (i) of section 14 of the Act.