Section 3(3)(c) in The U.P. Electricity Reforms Act, 1999

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State of Uttar Pradesh - Subsection

Section 3(3)(c) in The U.P. Electricity Reforms Act, 1999

(c)one person having Bachelor's Degree in any discipline of Economics, Commerce, Accountancy, Law or Management with experience of not less than twenty-five years and having worked as a Professor in an Indian Institute of Management or as a whole time Director in a Public Financial Institution specified under Section 4-A of the Companies Act, 1956 or as a whole time Director in a Scheduled Bank within the meaning of the Reserve Bank of India Act, 1934 or as a Joint Secretary to the Government of India or as a District Judge or has held any other post equivalent thereto.

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State of Uttar Pradesh - Subsection

Section 3(3)(c) in The U.P. Electricity Reforms Act, 1999