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[Cites 0, Cited by 0] [Section 22(22)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(22)(b) in Haryana Distribution and Retail Supply Licence

(b)If the report referred to in paragraph 22.2(a) indicates a significant difference between its expected aggregate revenues and its expected cost of service, the Licensee shall also submit with its report an explanation of the measures it proposes to take, including any proposed tariff amendments, to eliminate the difference.