Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in Maharashtra State Electricity Regulatory Commission (Preparation and Submission of Budget) Rules, 2004

(1)In case the budget estimates prepared under rule 3 are found inadequate or insufficient in the current year or needs revision for any reason, the commission may, prepare revised budget estimates on the basis of actual expenditure incurred in the first 4 months, or 8 months or 9 months as the case may be, for that current year, for additional grants, if any required, with proper justification therefore, in Form "D".