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.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.