Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Maharashtra - Subsection Section 41(41) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005 41.2Energy charges on the above account shall not be allowable if the energy generated during the year is equal to or more than the design energy.
