Section 34(34)(34) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

[Cites 0, Cited by 0] [Section 34(34)] [Section 34] [Entire Act]

34.2.1Income-tax on the income of the Generating Business of the Generating Company shall be allowed for inclusion in the annual fixed charges:

Legal Document View