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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006

(2)The Commission will also utilize the fund in meeting all expenses, required in connection with discharge of its functions under section 86 as also for meeting objects and the purposes authorized under the Act, in accordance with the Budget for the financial year submitted by the Commission under Rule 5. The details of expenditure heads are given in schedule-I.