Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(o) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(o)"MNRE" means the Ministry of New and Renewable Energy of the Government of India;
(oa)[ "Municipal Solid Waste" means and includes commercial and residential wastes generated in municipal or notified areas in either solid or semi-solid form, excluding industrial hazardous wastes but including treated bio-medical wastes;] [Added by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).]