Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(38) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(38)"Integrated Mine" means the captive mine (allocated for use in one or more identified generating station) or basket mine (allocated to a generating company for use in any of its generating stations) or both being developed by the generating company for supply of coal or lignite to one or more specified end use generating stations for generation and sale of electricity to the beneficiaries;