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[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51(3)(f) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(f)the manner and the time frame in which investments will be capitalized for the purposes of inclusion in the revenue requirement of the licensee;