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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(8) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002

(8)Amount of revenue arrears at the beginning and at the end of the year analysed age-wise on a six-monthly basis. Reasons for non-collection and details of litigation involving collection of revenue of Rs. 10,000/- or more should also be provided.