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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(p) in MPERC (Micro-Grid Renewable Energy Generation and Supply) Regulations, 2016

(p)"Obligated Entity" means the entity mandated under clause (e) of sub-section (1) of Section 86 of the Act to fulfill the Renewable Purchase Obligation and identified under MPERC (Cogeneration and generation of electricity from renewable sources of energy) (Revision-I) Regulations, 2010 and subsequent amendments thereof;