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[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [Entire Act]

State of Uttar Pradesh - Subsection

Section 135(2)(b) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(b)a calculation of expected aggregate revenue that would result from the above demand during the same period under the currently approved tariff by customer or consumer category;