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

State of Chattisgarh - Subsection

Section 4(2) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010

(2)The application shall be accompanied by CAPEX plan of SLDC for the control period indicating inter-alia, the courses of funds availability for investment. The Commission shall carryout prudence check of the CAPEX Plan and approve the same along with the determination of the fees and charges.