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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(3)Levellisation shall be carried out for the 'useful life' of the Renewable Energy project while Tariff shall be specified for the period equivalent to 'Tariff Period'.