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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(1)(b) in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011

(b)in the second year, the share of the beneficiaries shall be 10% which shall be progressively increased by 10% every year till it reaches 50%, where after the proceeds shall be shared in equal proportion, by the generating company and the beneficiaries.