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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(3)The Licensee shall observe the methodologies and procedures specified by the Commission from time to time in calculating the expected revenue from charges which the Licensee is permitted to recover and in determining tariffs to collect those revenues.