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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(25) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(25)"Expected Revenue from Tariff and Charges" means the revenue estimated to accrue to the Licensee/Generating Company from the Licensed/Regulated Business at the prevailing tariffs;