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

State of Madhya Pradesh - Subsection

Section 2(1)(i) in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012

(i)"Generating company" means any company or body corporate or association or body or individuals, whether incorporated' or not, or artificial judicial person, which owns or operates or maintains a generating station in Madhya Pradesh: