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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(e) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(e)"Discom(s)" means, as per the context and usage, both or either of the two companies incorporated under the Companies Act, 1956, to take over the distribution functions and business currently vested in HVPN, being (i) Uttar Haryana Bijli Vitran Nigam Ltd. (herein referred to as "Discom-I") and (ii) Dakshin Haryana Bijli Vitran Nigam Ltd. (herein referred to as "Discom- II");