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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(a) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(a)100% of the gross proceeds on account of CDM to be retained by the project developer in the first year after the date of commercial operation of the generating station or the transmission system, as the case may be;