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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(1)(vi) in The Chhattisgarh Upkar Adhiniyam, 1981

(vi)[ Consumed or used by any generating company, in which the State Government holds at least twenty six percent equity, by it or sold or supplied to a Distribution Licensee owned by the Government. [Added by Act No. 22 of 2013, dated 26.7.2013.]