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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(6) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(6)All the Intra State entities shall endeavour to maintain their Drawls/injections in such a manner that they do not violate the limits on deviation volume as specified in the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 and subsequent amendments thereof.