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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Rajasthan - Subsection

Section 110(7) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(7)The Commission shall consider and approve the distribution licensee's capital investment plan, with modifications as required. The costs corresponding to the approved investment plan of the distribution licensee for a given year shall be considered for its revenue requirement.