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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(5) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(5)Every generating company and the transmission licensee shall recover the cost of hedging and foreign exchange rate variation on year-to-year basis as income or expense in the period in which it arises.