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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)In cases other than those covered by clause (1) above, the Generating Company may file an application to the Commission for determination of tariff for electricity generated by it for the sale of energy in the State of Punjab giving details of the fixed and variable costs associated with the generation.