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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(g) in Chhattisgarh State Electricity Board Transfer Scheme Rules, 2008

(g)"Holding Company" means Chhattisgarh State Power Holding Company Limited, a company to be incorporated under the Companies Act, 1956 with the main object of undertaking the coordination activities between Generation Company, Distribution Company and Transmission Company for smooth functioning of the above mentioned successor entities.