 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
2. Interpretation.- In this Act, unless there is anything repugnant in the subject or context,- (1) "Corporation" means the Damodar Valley Corporation; (2) "Damodar Valley" includes the basin of the Damodar river and its tributaries; (3) "member" means a member of the Corporation and includes the Chairman; (4) "participating Governments" means the Central Government, the State Government of Bihar and the State Government of West Bengal; (5) "prescribed" means prescribed by rules made under section 59; (6) "State Government" means the Government of Bihar or as the case may be of West Bengal, and "State Government" means the Governments of Bihar and West Bengal; (7) "regulations" means the regulations made by the Corporation under section 60.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back