Section 20(1)(b) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(b)Capital works undertaken by utilising grants received from the State and Central Governments, including funds under RGGVY, APDRP, etc.

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