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State of Maharashtra - Section

Section 18 in The Maharashtra Electricity (Supply) Rules, 1963

18. Matters to be placed before Council.

- The Board shall place before the Council :
(i)The Annual Financial Statement of the next year of account, not later than the tenth day of January, of each year;
(ii)A Supplementary Statement for the current year of account, as and when necessary but not later than the tenth day of January, of each year;
(iii)A (provisional) Profit and Loss Account of the preceding year of account as soon as may be after the end of that year;
(iv)The Annual Report of the preceding year of account not later than the fifteenth day of September of each year;
(v)Any proposal relating to or any matter concerning its tariff policy.