Section 38 in Madhya Pradesh Electricity Supply Code, 2013
38. Where any expression used in this Agreement is not defined in it or the Electricity Act, 2003, Central Electricity Authority (Measures relating to Safety and Electric Supply)Regulations, 2010, MP Vidyut Sudhar Adhiniyam 2000 and Regulations framed thereunder or in General Clause Act, 1897, such expression shall have the meaning generally assigned to it in the Electricity Supply Industry.
