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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3)(a) in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005

(a)recovery of such expenses as may be reasonably incurred by the Distribution Licensee in providing electric line or electrical plant used for the purpose of giving supply, in accordance with Regulation 3.3 below;