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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2)(i) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(i)When saleable scheduled generation is more than saleable design energy on the basis of normative auxiliary energy consumption and less than or equal to saleable design energy on the basis of actual auxiliary energy consumption: