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[Cites 0, Cited by 0] [Section 26(7)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(7)(a) in The Orissa Electricity Reform Act, 1995

(a)'the expected revenue from charges' means the total revenue which a licensee is expected to recover from charges for the level of forecast supply used in the determination under Subsection (4) in any financial year in respect of goods or services supplied to customers pursuant to a licensed activity; and