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

State of Uttar Pradesh - Subsection

Section 2(1)(b) in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010

(b)"Captive user" means the person or member within the meaning of Section 2 (8) of the Act being the end user of the electricity generated in captive generating plant primarily for his own use and the term 'captive use' shall be construed accordingly;