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

State of Tamilnadu - Subsection

Section 2(1)(h) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(h)"distribution" means the conveyance of electricity by means of a Distribution System;
(ha)[ "Economic offence" means an offence to which the Economic Offences (Inapplicability of Limitation) Act, 1974 (12 of 1974), is applicable for the time being; [Inserted by Commission's Notification No.TNERC/LR/12/2,dated 4.7.2007 (w.e.f. 25.7.2007).]
(hb)"Fraud" has the same meaning as is assigned to it by section 17 of the Indian Contract Act, 1872 (9 of 1872);]