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[Cites 0, Cited by 0] [Section 131(7)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(7)(b) in The Electricity Act, 2003

(b)“company” means a company to be formed and registered under the Companies Act, 1956 (1 of 1956) to undertake generation or transmission or distribution in accordance with the scheme under this Part.