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[Cites 0, Cited by 0] [Section 45A(3)] [Section 45A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45A(3)(iv) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(iv)The licensee's proposal to deal with the divergence between the expected aggregate revenue and the expected cost of services including proposal, if any, for revised tariff to be charged in the ensuing year, the proposed scheme for reduction in losses, changes in the tariff structure for any specific category of consumer;