Section 2(1)(d) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(d)"Associate" , in relation to the applicant, includes a person Page 3 of 138(i)who, directly or indirectly, by himself, or in combination with relatives, own or controls shares carrying not less than twenty percent of voting rights of the applicant; or(ii)in respect of whom the applicant, directly or indirectly, by himself, or in combination with other person, owns or controls shares carrying not less than twenty percent of the voting rights; or(iii)majority of the Directors of which, own or control shares carrying not less than twenty percent of the voting rights of the applicant; or(iv)whose Director, officer or employee is also a director , officer or employee of the applicant;