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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(5)(c) in Orissa Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulation, 2004

(c)The Commission shall review the licensee's investment plan for approval, and for this purpose may require the licensee to provide relevant technical and commercial details.The costs corresponding to the approved investment plan of a licensee for a given year will, normally be considered for its revenue requirement.