Section 8(8)(b) in The Haryana Transmission and Bulk Supply Licence

[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(8)(b) in The Haryana Transmission and Bulk Supply Licence

(b)prepare on a consistent basis from such accounting records :

(i)for each financial year, accounting statements, comprising a profit and loss account, a balance sheet and a statement of source and application of funds, together with notes thereto, and showing separately in respect of each Separate Business the amounts of any revenue, cost, asset, liability, reserve or provision, which has been either :

(A)charged from or to any other business (whether or not a Separate Business) together with a description of the basis of that charge; or

(B)determined by apportionment or allocation between any Separate Business and any other business of the Licensee or its Affiliate (whether or not a Separate Business) together with a description of the basis of the apportionment or allocation; and

(ii)in respect of the first six months of the first financial year and of each subsequent financial year, an interim profit and loss account; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 8(8)(b) in The Haryana Transmission and Bulk Supply Licence