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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(2)The annual capacity charges recoverable by a generating company shall be worked out by deducting its other income as per provision of Regulation 51 from the total annual expenses and return worked out under clause (1) above.