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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3)(h) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(h)If Generating company or licensee is engaged in any other Business, as specified under Regulation 41, the generating company or licensee shall submit the following information: