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[Cites 0, Cited by 0] [Section 12(12)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(12)(i) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

(i)control period, at the commencement of which a forecast of the aggregate revenue requirement and expected revenue from existing tariffs and charges shall be submitted by the applicant and approved by the Commission;