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EXTRAORDINARY
PART III-Section 4

PUBLISHED BY AUTHORITY
 No.35]                       NEW DELHI, THURSDAY, MAY 13, 1999                              

CENTRAL ELECTRICITY REGULATORY COMMISSION
NOTIFICATION

New Delhi, the 12th May, 1999

No.8/1(1)/99 – In accordance with the first proviso to Regulation 79(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, the date for application of this Regulation for generating companies, owned or controlled by the Central Government shall be the 15th day of May, 1999.

It is hereby further notified that the tariff of such generating companies, existing on that date, will however continue to be charged for the period for which the tariff was approved or till any further order in this regard is passed by the Commission, whichever is earlier.

[A/III/IV/150/99(Exty.)]

SANJEEV S.AHLUWALIA, Secy.
 

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