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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Telangana - Subsection

Section 26(3) in Telangana Electricity Reform Act, 1998

(3)Where the Commission, departs from factors specified in the Sixth Schedule of the Electricity (Supply) Act, 1948 while determining the licensees revenues and tariffs, it shall record the reasons therefor in writing.