Section 24(2)(ii) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

(ii)the additional return of 0.5% shall not be admissible if the project is not completed within the timeline specified above for reasons whatsoever:

Legal Document View