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[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(2) in The Delhi Electricity Reform Act, 2000

(2)The Electricity Trader shall maintain accounts for its,intra-state trading business separate and independent of Other Business. The Electricity Trader shall prepare the accounts in accordance with the guidelines issued by the Commission; and till such time these guidelines are issued by the Commission, the accounts shall be maintained in accordance with the provisions of the Companies Act, 1956.