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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010

(1)Every applicant shall submit information in the formats in respect of expected revenue from tariffs and charges determined by the Commission from time-to-time.