Section 2(1)(h) in The Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(h)"other business" means any business engaged in by a transmission licensee under section 41 of the Act for optimum utilization of its assets;

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