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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(4)(a) in The U.P. Electricity Reforms Act, 1999

(a)Every licensee shall provide to the Commission at such time and in such manner as may be provided by the regulations, full details of its calculation for the ensuing financial year of the expected revenue from charges which it believes to have been permitted to recover and thereafter it shall also furnish such further information as the Commission may reasonably require to assess the licensee's calculation.