Section 2(2) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(2)PVC Cable (Domestic wiring) :[* * *] [Omitted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.](d)"Government" means the State Government of Orissa;[(d-1) "Gridco" means the Grid Corporation of Orissa Limited as referred to in Section 13 of the Orissa State Electricity Reform Act, 1995;] [Inserted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.](e)"prescribed" means prescribed by Rules made under this Act; and(f)Words and expressions used but not defined in this Act and defined in the Indian Electricity Act, 9 of 1910 shall have the same meaning as assigned to them under that Act.
