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[Cites 0, Cited by 0] [Section 32(11)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(11)(b) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(b)"Tariff' means a schedule of standard prices for transmission, distribution or supply of electric energy or charges for specified services, which are applicable to all such specified services provided to the type of purchaser or person who avails the service or consumer specified in Tariff.