Section 2(2) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
(2)Save as aforesaid and unless repugnant to the context or if the subject-matter otherwise requires, words and expressions used in these regulations and not defined, but defined in the Act, or the Jammu and Kashmir State Electricity Grid Code shall have the meanings assigned to them respectively in the Act or the Jammu and Kashmir State Electricity Grid Code.
