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[Cites 0, Cited by 0] [Section 31(31)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(31)(31) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

31.2.1Any generating station commissioned on or after the date of notification of these Regulations shall be assumed to be financed at a normative debt:equity ratio of 70:30.