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[Cites 0, Cited by 0] [Section 50(50)] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(50)(50) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

50.2.1Income-tax on the income of the Transmission Business of the Transmission Licensee shall be allowed for inclusion in the aggregate revenue requirement.