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[Cites 0, Cited by 0] [Section 10C(4)] [Section 10C] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10C(4)(a) in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011

(a)normative O&M expenses as specified in these regulations shall be allowed. However, any departmental charges taken by the generating company against deposit works and which are executed departmentally shall be adjusted in the employee cost;