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[Cites 0, Cited by 0] [Section 10C] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10C(2) in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011

(2)Capital works undertaken by the generation company utilising grants received from the State and Central Governments, including funds under various schemes shall be classified under the category of Grants.