Section 3(c) in Andhra Pradesh Electricity Regulatory Commission (Licensee's duty for supply of electricity on request) Regulation, 2004
(c)'Creditor' means a person but does not include a Commercial Bank established under the Banking Regulation Act, 1949 or a Cooperative Credit institution registered under the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964) or the Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 (Act 30 of 1995) from or in respect of whom the debtor has borrowed or incurred a debt and includes his heirs, legal representatives and assigns:
