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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009

(3)Normative O&M expenses allowed during first year of the Control Period (i.e., FY 2009-10) under these regulations shall be escalated at the rate of 5.72% per annum over the Tariff Period.