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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3)(b) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(b)In the subsequent years: data and dates of commissioning of any new transmission asset in the [next Application Period] [Replaced 'next financial year' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).] and their Yearly Transmission Charge approved by the Commission / provisional Yearly Transmission Charge , based on Commission norms in case such Yearly Transmission Charge is not approved by the Commission.