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

State of West Bengal - Subsection

Section 2(c) in The West Bengal Electrical Undertakings (Recovery Of Dues) Act, 2000

(c)"electrical undertaking" means-
(i)a Generating Company, by whatever name called, formed by the State Government and registered under the Companies Act, 1956, or
(ii)the West Bengal State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948,