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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(8) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016

(8)"Auditor" means an auditor appointed by the generating company, in accordance with the provisions of Chapter X of the Companies Act, 2013 (18 of 2013) or any other law for the time being in force.