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

State of Tamilnadu - Subsection

Section 2(1)(c) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(c)"annual account" means the account of the undertaking rendered to the Government annually under and in accordance with the Electricity Act, or where no such accounts has to be rendered under that Act, the account of the undertaking normally made up for the account year of the undertaking and audited by a certified auditor;
(cc)[ "Board" means the Tamil Nadu Electricity Board constituted under section 5 of the Electricity Supply Act;] [This clause was inserted by section 2 of the Tamil Nadu Electricity Supply Undertakings (Acquisition) Amendment Act, 1969 (Tamil Nadu Act 11 of 1969), ivhich was deemed to have come into force on the 1st July 1957.]