Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(15)] [Section 15] [Entire Act] State of Maharashtra - Subsection Section 15(15)(15) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005 15.2.1The applicant shall develop the forecast of aggregate revenue requirement using any one of the following two methodologies: