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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(b) in Orissa Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulation, 2004

(b)The licensee in the ARR filing for the ensuing financial year shall indicate the manner in which the gap, if any, between the charges which it is permitted to recover and the expected revenue calculated shall be filled up.