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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

(2)Normative O&M expenses allowed under these Regulations shall be escalated at the rate of 5.72% per annum over the useful life to compute the levelised tariff.