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[Cites 0, Cited by 0] [Section 12(12)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(12)(b) in Andhra Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Wheeling and Retail Sale of Electricity) Regulation, 2005

(b)The power procurement plan will not generally require any revisions during the Control Period, and the Commission-approved category-wise power procurement forecast shall be applied for estimating the Distribution Licensees' power procurement requirement for each year of the Control Period;