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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(k) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(k)"licensed business" means the business of transmission or distribution or trading in electricity in the area as authorised under the licence;
(ka)[ "Net worth" means net worth as defined in the Companies Act, 1956 (1 of 1956) as amended from time to time, including re-enactment thereof;] [Inserted by CommissionÂ’s Notification No.TNERC/LR/12/2, dated 4.7.2007 (w.e.f. 25.7.2007).]