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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(1)The generating company or the transmission licensee, as the case may be, may hedge foreign exchange exposure in respect of the interest and repayment of foreign currency loan taken for the generating station or the transmission system, in part or in full at their discretion.