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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(b) in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007

(b)Other than telecommunication business .-In case the other business is a business other than the telecommunication business, the sharing of revenue shall be decided by the Commission on case-to-case basis on consideration of the value of the assets utilised in such other business, the revenue derived therefrom and other details furnished by the transmission owner under regulation 3 of these regulations: