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

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Electricity Regulatory Commission (Investment Approval) Regulations, 2006

(1)By 30th November of every year, generating company/licensee shall submit in the prescribed form given at annexure-3 scheme/project wise, investment plan for the next financial year to be approved by the Commission which will categories the investment into that for schemes as appraised by the Commission, deposit works and other capital works.