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State of Maharashtra - Section

Section 38 in The Maharashtra Electricity (Supply) Rules, 1963

38. Issue of bonds at discount.

- If bonds are issued at a price lower than that at which they are to be redeemed, the difference between the price of issue and the price of redemption should be treated as "deferred revenue expenditure" of the Board which may be written off by charging it to the Board's current revenue by equal annual instalments extending over half the period within which the bonds are to be redeemed :Provided that, if the bonds are redeemed prior to the due date, the entire balance of the said expenditure not written off in the past years shall be charged to the revenues of the year in which the bonds are redeemed.