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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(21) in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019

21.2Where payments are made by any mode other than through letter of credit within a period of one month of presentation of bills by the generating company, a rebate of 1% shall be allowed.