Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 2(5)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5)(a) in The Electricity Act, 2003

(a)the Central Government,–
(i)in respect of a generating company wholly or partly owned by it;
(ii)in relation to any inter-State generation, transmission, trading or supply of electricity and with respect to any mines, oil-fields, railways, national highways, airports, telegraphs, broadcasting stations and any works of defence, dockyard, nuclear power installations;
(iii)in respect of National Load Despatch Centre and Regional Load Despatch Centre;
(iv)in relation to any works or electric installation belonging to it or under its control;