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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007

(2)The Commission may authorise any of its officers or any other person subject to such conditions, if any, as it may consider appropriate, to carry out inspection for the purpose of verification of the revenue sharable under these regulations and report to the Commission.