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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(ii) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(ii)in case of commercial operation of the generating station or transmission system including communication system on or after 1.4.2014, the generating company or transmission licensee shall file a consolidated petition combining all the units of the generating station or file appropriate petition for transmission elements of the transmission system which are likely to be commissioned during next six months from the date of application: