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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(ii) in Rajasthan Electricity Regulatory Commission (Fees for Petitions) Regulations, 2005

(ii)"ARR" means the expected Aggregate Revenue Requirement as specified in clause 3 of RERC (Terms & Conditions for Determination of Tariff Regulations, 2004.