Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(a) in Maharashtra Electricity Duty Act, 2016

(a)"Captive generation" means an energy generated from a 'Captive generating plant' defined in clause (8) of section 2 of the Electricity Act, and the rules made thereunder by the Central Government in this behalf;