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

State of Andhra Pradesh - Subsection

Section 5(3)(a) in Andhra Pradesh Electricity Reform Act, 1998

(a)of any office, employment or consultancy agreement or arrangement which he has in his own name or in any firm, association of persons or body corporate, or in the names of any relative, carrying on any of the following businesses namely:
(i)generation, 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, distribution, supply or use of electricity; and
(iv)any entity providing professional services to any of the businesses referred to in sub-clauses (i), (ii) and (iii) above;