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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Rajasthan - Subsection

Section 116(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(2)Any financial gain or loss on account of power purchased by the distribution licensee in any year over and above the approved level and not covered by clause (1) shall be borne by the distribution licensee.