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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(i) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

(i)the application for determination of tariff for any financial year shall be made not less than one hundred and twenty (120) days before the commencement of such financial year;