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[Cites 0, Cited by 1] [Section 131(5)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(5)(a) in The Electricity Act, 2003

(a)provide for the formation of subsidiaries, joint venture companies or other schemes of division, amalgamation, merger, reconstruction or arrangements which shall promote the profitability and viability of the resulting entity, ensure economic efficiency, encourage competition and protect consumer interests;