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

State of Maharashtra - Subsection

Section 20(20)(c) in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006

(c)The expenses of such inspection to be undertaken by third party as referred to in sub-clause (b) shall be borne by the Distribution Licensee and to the extent reasonable and justifiable such expenses shall be allowed in the determination of tariff in accordance with the relevant regulations of the Commission.