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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(5)(b) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(b)a calculation of expected aggregate revenue that would result from the demand under Clause (a) above under the currently approved tariff for customer or consumer category;