Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(6) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(6)Every licensee shall provide to the Commission at such time and in such manner as may be specified by the regulations, full details of its calculations for the ensuing financial year of the expected aggregate revenue from charges which it believes to have been permitted to recover under the tariff and such further information as the Commission may require to assess such calculations.