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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2)(c) in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

(c)Notwithstanding any moratorium period availed by the generating company, the repayment of loan shall be considered from the first year of commercial operation of the project and shall be equal to the annual depreciation allowed.