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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(c) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(c)"Agreement" means the agreement entered into between the licensees including the agreements between generating companies and licensees/consumers and between distribution licensees and consumers;
(ca)"Associate", in relation to the applicant, includes a person -
(i)who, directly or indirectly, by himself, or in combination with elatives, own or controls shares carrying not less than twenty percent of voting rights of the applicant; or
(ii)in respect of whom the applicant, directly or indirectly, by himself, or in combination with other persons, owns or controls shares carrying not less than twenty percent of the voting rights; or
(iii)majority of the Directors of which, own or control shares carrying not less than twenty percent of the voting rights of the applicant; or
(iv)whose Director, officer or employee is also a director, officer or employee of the applicant;