Section 113(1)(b) in The Electricity Act, 2003

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Union of India - Subsection

Section 113(1)(b) in The Electricity Act, 2003

(b)in the case of a Member of the Appellate Tribunal,–

(i)is, or has been, or is qualified to be, a Judge of a High Court; or

(ii)is, or has been, a Secretary for at least one year in the Ministry or Department of the Central Government dealing with economic affairs or matters or infrastructure; or

(iii)is, or has been, a person of ability and standing, having adequate knowledge or experience in dealing with the matters relating to electricity generation, transmission and distribution and regulation or economics, commerce, law or management.

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Union of India - Subsection

Section 113(1)(b) in The Electricity Act, 2003