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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(4)"Admitted capital cost" means the capital cost which has been allowed by the Commission for servicing through tariff after due prudence check in accordance with the relevant tariff regulations;