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[Cites 0, Cited by 0] [Section 2012(6)] [Section 2012] [Entire Act]

State of West Bengal - Subsection

Section 2012(6)(iv) in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011

(iv)Deemed licensee(s) under first, third, fourth and fifth proviso to section 14 of the Act with the embedded generation and being a part of state grid, if any, and all other entities including open access customer with open access load exceeding 1 MW connected with network of any licensee Cr person(s) exempted under section 13 or exempted under 8th proviso of section 14 of the Electricity Act, 2003.