Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(iii) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(iii)any grant obtained for the execution of the project shall not be considered as a part of capital structure for the purpose of debt : equity ratio.