Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(c) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(c)the Managing Director of a public financial institution as set out in sub-section (1) of Section 4-A of the Companies Act, 1956 (1 of 1956) or the Managing Director of an undertaking owned or controlled by the Government of India engaged in the business of an electricity industry or funding or financing of an electricity industry-Member.