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Union of India - Section

Section 23 in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009

23. Taxes and Duties

.-Tariff determined under these regulations shall be exclusive of taxes and duties as may be levied by the appropriate Government:Provided that the taxes and duties levied by the appropriate Government shall be allowed as pass through on actual incurred basis.