Section 5(3)(a) in The M.P. Vidyut Sudhar Adhiniyam, 2000

[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3)(a) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(a)of any office, employment or consultancy agreement or arrangement which the person or his or her relative, has in his or her own name or in any firm, association of persons or body corporate, owned or otherwise controlled by any of them carrying on any of the following businesses :-

(i)generation, transmission, sub-transmission, distribution or supply of electricity;

(ii)manufacture, sale or supply of any fuel for generation of electricity;

(iii)manufacture, sale, lease, hire or otherwise supply of or dealing in machinery, plant, equipment, apparatus or fittings for the generation, transmission, sub-transmission, distribution, supply or use of electricity; and

(iv)any entity providing any professional service to any of the businesses referred to in clauses (i), (ii) and (iii) above.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 5(3)(a) in The M.P. Vidyut Sudhar Adhiniyam, 2000