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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(2)(d) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(d)Apart from the adjustment of subsidy in accordance with regulation 22, the loan repayment for a financial year or the relevant part period thereof shall be considered to have been done in the middle of that financial year or the relevant part period thereof, as the case may be.