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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2) in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2005

(2)Investments made prior to the notification of these Regulations by the Generating Company and licensees shall be accepted on the basis of audited accounts.