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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002

(1)If the Commission determines that a utility s/licensee's expected revenues differ significantly from the expected cost of services, it may order the utility/licensee to file an application within 90 days to amend its tariffs appropriately.