Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Bihar - Subsection Section 25(b) in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015 (b)If the equity actually deployed is more than 30 % of the capital cost, equity in excess of 30 % shall be treated as normative loan:
