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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in Rajasthan Electricity Regulatory Commission (Investment Approval) Regulations, 2006

(2)If capital expenditure during a year is not incurred as per Investment plan approved by the Commission there shall be prorata deduction of depreciation interest and financial charges and O&M charges in the tariff at the time of truing up.Annexure IInvestment GuidelinesA. Identification: