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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(a) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(a)The levelised tariff over the useful life of the project on the basis of the norms in deviation does not exceed the levelised tariff calculated on the basis of the norms specified in these regulations and upon submission of complete workings with assumptions to be provided by the generator or the transmission licensee at the time of filing of the application; and