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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(6)(ii) in The U.P. Electricity Reforms Act, 1999

(ii)"commercial employment" means employment in any capacity under, or agency of, a person engaged in commercial, industrial or financial business in the electricity industry and includes also a director of a company or partner of a firm and it also includes setting up practice either independently or as partner of a firm or as an advisor or a consultant.