Section 24(9)(b) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 24(9)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(9)(b) in The U.P. Electricity Reforms Act, 1999

(b)"the expected revenue from charges means the revenue which a licensee is expected to recover from charges on supply forecast used in the determination of tariff under sub-section (4); and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 24(9)(b) in The U.P. Electricity Reforms Act, 1999