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[Cites 0, Cited by 0] [Section 15(15)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(15)(ii) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

(ii)percentage annual reduction in aggregate revenue requirement due to efficiency or productivity gains proposed to be achieved by the applicant during the control period: