Section 2 in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964
2. Definitions.
- In these Rules, unless the context otherwise requires-(i)"Act" means the Electricity (Supply) Act, 1948 (Act No. 54 of 1948);(ii)"Board" means the Uttar Pradesh State Electricity Board, constituted under Section 5 of the Electricity (Supply) Act, 1948 (Act No. 54 of 1948); and(iii)"State Government" means the Government of Uttar Pradesh.
