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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(5)(b) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(b)shall, except in the case of financially weak consumers who are to be provided limited quantum of electricity at reduced tariff for meeting the basic needs, be in a manner that the existing subsidy given to any class or classes of consumers by charging higher tariff from other class or classes of consumers is progressively reduced and within a period of five years from the commencement of this Act the tariff to any class of consumer shall reflect a minimum of seventy five percent of the licensee's average cost of supply of electricity to that class;