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State of Haryana - Section

Section 198 in Regular Licence under Haryana Electricity Regulatory Reforms Act

198. Commission view.

- Conditions 25.1 and 25.2 of the Distribution and Retail Supply Licence require both a projection of the cost of a subsidised rate and a determination of its actual cost following the end of the financial year, and provides for Commission review and approval of that determination. The proposed changes are rejected.