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

Union of India - Subsection

Section 2(1)(n) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016

(n)"implementing agency" means a public financial institution, registered under section 4A of the Companies Act 1956 (1 of 1956),selected by the Bureau for executing the activities under the Partial Risk Guarantee Fund for Energy Efficiency, specified in rule 9;