Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Maharashtra - Subsection Section 30(i) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005 (i)Deferred liabilities relating to works/services within the original scope of work;
