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[Cites 0, Cited by 0] [Section 12(12)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(12)(ii) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

(ii)applicant's forecast of aggregate revenue requirement and expected revenue from tariffs and charges during the control period, based on reasonable assumptions relating to the expected behaviour of the underlying financial and operational variables;