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[Cites 0, Cited by 0] [Section 7(18)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(18)(d) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(d)Case-IV: If Regional Reactive Charges is receivable (-) by MP and (Regional Reactive Charges + State Reactive Charge Payable ) < State Reactive Charge Receivable: Surplus amount, if any, available in reserve (RRA) shall be withdrawn to match (Regional Reactive Charges + State Reactive Charge Payable) and State Reactive Charge Receivable. If there is no reserve or if it is inadequate to meet the gap, State Reactive Charge Receivable and State Reactive Charge Payable shall be reduced appropriately to match the total pay ables and total receivables;