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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3) in Madhya Pradesh Electricity Regulatory Commission (Demand Side Management) Regulations, 2016

(3)In order to qualify for cost recovery, each program must be:
(a)approved prior to implementation;
(b)implemented in accordance with the approved program plan; and
(c)implemented cost effectively.