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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(ii) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(ii)Capitalization of RE projects during second half of the fiscal year. Per unit benefit shall be derived on levellised basis at discount factor equivalent to Post Tax weighted average cost of capital.