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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(7) in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2005

(7)Swapping of foreign Debt and Equity shall be permitted, provided the benefit accruing from such swapping is passed on to consumers / beneficiaries in the year following the year of such swapping.