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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999

(1)No tariff may be amended more frequently than once in any financial year except that tariff rates shall be adjusted quarterly in accordance with any fuel surcharge adjustment formula (FSA) incorporated in the tariff with the approval of the Commission.