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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(e) in Orissa Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulation, 2004

(e)All non-controllable costs as checked [and certified by a registered Chartered Accountant] [Inserted vide O.G.E. No. 1267 Dated 22.9.04.] with due diligence and prudence [as accepted by the Commission] [Inserted vide O.G.E. No. 1267 Dated 22.9.04.] shall be treated as pass-through.