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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5)(i) in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015

(i)An amount equivalent to the depreciation charge on such assets for the year shall be appropriated from this account as income to the profit and loss account over the useful life of the asset.