(7)The Board shall cease to be charged with and shall not perform the functions and duties with regard to transfers made on and after the effective date.Explanation.–For the purpose of this Part,–(a)“Government company” means a Government Company formed and registered under the Companies Act, 1956 (1 of 1956).(b)“company” means a company to be formed and registered under the Companies Act, 1956 (1 of 1956) to undertake generation or transmission or distribution in accordance with the scheme under this Part.
