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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(5)(c) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(c)a calculation of the licensee"s estimated costs of providing the service required by the level of demand indicated in sub-clause (a) above for each category of consumers during the specified period calculated in accordance with the financial principles and their application contained in the Sixth Schedule to the Electricity (Supply) Act, 1948 as was in force before the repeal of the said Act by Electricity Act, 2003 and not inconsistant with the Act or such other principles the Commission may direct from time to time;