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[Cites 0, Cited by 0] [Section 43(43)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(43)(b) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

(b)As a series of payments over the duration of the Bulk Power Transmission Agreement, due regard being given to the Transmission Licensee's cost of capital based on the normative debt:equity ratio as per Regulation 47; or