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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(5) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016

(5)"Aggregate Revenue Requirement or ARR" means for each financial year, the costs pertaining to the generating company which are permitted, in accordance with these Regulations, to be recovered from the tariffs and charges determined by the Commission.