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[Cites 0, Cited by 0] [Section 26(10)] [Section 26] [Entire Act]

State of Telangana - Subsection

Section 26(10)(a) in Telangana Electricity Reform Act, 1998

(a)"the expected revenue from charges" means the total revenue which a licensee is expected to recover from charges for the level of forecast supply used in the determination under sub-section (5) above in any financial year in respect of goods or services supplied to customers pursuant to a licensed activity; and