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[Cites 0, Cited by 23] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(5) in The Electricity Act, 2003

(5)Notwithstanding anything contained in Part X, the tariff for any inter-State supply, transmission or wheeling of electricity, as the case may be, involving the territories of two States may, upon application made to it by the parties intending to undertake such supply, transmission or wheeling, be determined under this section by the State Commission having jurisdiction in respect of the licensee who intends to distribute electricity and make payment therefor.