Section 8 in The Distribution Of Electricity License (Additional Requirements Of Capital Adequacy, Creditworthiness And Code Of Conduct) Rules, 2005
8.
/459In exercise of the powers conferred by sub-section (1) of, and clause (b) of sub-section (2) of, section 176 of the Electricity Act, 2003 (36 of 2003), the Central Government hereby makes the following rules, namely:-
