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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3)(a) in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999

(a)Where the proposed date of implementation falls within a financial year for which the Commission has previously determined a permitted aggregate revenue requirement, the filing of proposed tariff should be accompanied by a copy of the relevant Annual Revenue Report as submitted by the licensee, plus a copy of the order passed by the Commission in relation to that report.