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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3)(d) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(d)A statement containing full details of calculation of any subsidy and incentive received, due or assumed to be due from the Central Government and/or State Government. This statement shall also include the proposed tariff calculated without consideration of the subsidy and incentive.