In this Act, unless there in anything repugnant in the subject or context,(1)"Corporation" means the Damodar Valley Corporation;(2)"Damodar Valley" includes the basin of the Damodar river and its tributaries;(3)"Members" means a member of the Corporation and includes the Chairman;(4)"participating Government" means the Central Government, the [Stale Government of Jharkhand] [Substituted by the S.O. 1181(E)/2002, dated 6-11-2002] and the State Government of West Bengal;(5)"prescribed" means prescribed by rules made under section 59;(6)[State] [Substituted for the word "Provincial" by A.L.O., 1950] Government" means the Government of [Jharkhand] [Substituted by the S.O. 1181(E)/2002, dated 6-11-2002] or as the case may be of West Bengal, and "[State] [Substituted for the word "Provincial" by A.L.O., 1950] Governments" means the. Governments of [Jharkhand] [Substituted by the S.O. 1181(E)/2002, dated 6-11-2002] and of West Bengal;(7)"regulations" means the regulations made by the Corporation under section 60.
