Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 8 in The Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008

(8)miscellaneous income realizable from a fixed asset included in the return on total capital employed or out of an expense considered as an operating cost, but does not include interest income, profit or loss on sale or transfer of any fixed or other asset, if any, shall be netted from the operating cost.