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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(g) in The West Bengal Electrical Undertakings (Recovery Of Dues) Act, 2000

(g)"prescribed authority" means an officer of an electrical undertaking appointed by the State Government by notification for all or any of the purposes of this Act, and different such officers may be appointed for different electrical undertakings and for different areas;