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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Rajasthan - Subsection

Section 127(1)(iv) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(iv)The cost and quantum of power purchase shall be based on bills paid/credits received during the previous quarter irrespective of period to which it pertains and shall include arrears or refunds, if any, for previous period, not considered earlier.