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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2)(b) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(b)Provisions related to Depreciation, as specified in Regulation 23, shall not be applicable to the extent of financial support provided through consumer contribution, deposit work and grant. The licensee or generating company, as the case may be, shall be allowed to claim deprecation to the extent of financial support, including the loan and equity contribution, provided by them. .