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

Union of India - Subsection

Section 3(31) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(31)'Indian Governmental Instrumentality' means the Government of India, Governments of State (where the project is located) and any ministry or department or board or agency or other regulatory or quasi judicial authority controlled by Government of India or Government of State, where the project is located.