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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "appointed day" means the 1st day of April, 1992; (b) "associated personnel" means the employees of each of the three companies associated with its power transmission system; (c) "Corporation" means the Power Grid Corporation of India Limited, being a company within the meaning of the Companies Act, 1956 (1 of 1956) and having its registered office at Hemkunt Chambers, 89, Nehru Place, New Delhi-110019; (d) "notification" means a notification published in the Official Gazette; (e) "power transmission system", in relation to each company specified in the First Schedule, means the main transmission lines [including extra high voltage alternative current (EHVAC) lines and high voltage direct current (HVDC) lines] and sub-stations owned by each such company; (f) "prescribed" means prescribed by rules made under this Act; (g) "three companies" means the companies specified in the First Schedule; (h) words and expressions used herein and not defined but defined in the Electricity (Supply) Act, 1948 (54 of 1948) or, as the case may be, the Companies Act, 1956 (1 of 1956) shall have the meanings, respectively, assigned to them in those Acts.    |
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