Section 112(3)(ii) in The Electricity Act, 2003

[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(3)(ii) in The Electricity Act, 2003

(ii)“Technical Member” means a Member of the Appellate Tribunal appointed as such under sub-clause (ii) or sub-clause (iii) of clause (b) of subsection (1) of section 113.

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Union of India - Subsection

Section 112(3)(ii) in The Electricity Act, 2003