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] [Entire Act] Union of India - Section Section 2D in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 2D. The Energy Charge rate for the month shall be based on fuel cost(s) and GCV(s) for the month as per Regulation 43.
