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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2)(iv) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(iv)Funds under section 40 of the Damodar Valley Corporation Act, 1948: The Fund(s) established in terms of section 40 of the Damodar Valley Corporation Act, 1948 shall be considered as items of expenditure to be recovered through tariff.