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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(1)(a) in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011

(a)any surplus and deficit on account of O&M expenses shall be to the account of the generating company and shall not be trued up in ARR; and