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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(4)The generating company or the transmission licensee, as the case may be, shall furnish the capital cost for execution of the existing and new projects as per Annexure-I to these regulations along with tariff petition for the purpose of creating a database of benchmark capital cost of various components.