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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1) in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999

(1)Each year, at the time required by its licence, each licensee shall file with the Commission a report for each of its Separate Businesses on its expected aggregate revenue from charges under its currently approved tariff and its expected cost of service.