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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2)(e) in Rajasthan Power Sector Reforms Act, 1999

(e)the interests of the consumers are safeguarded and at the same time, the consumers pay for the use of electricity in a reasonable manner based on the average cost of supply of energy: