Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(5)(i) in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011

(i)Investments made prior to the notification of these regulations by the generating company and licensees shall be accepted on the basis of audited accounts, subject to prudence check.