Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Union of India - Subsection Section 26(7) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019 (7)All payments shall be settled by the parties through the Settlement Nodal Agency as per timeline specified in the DSM Regulations.
