Section 5(2)(b) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(b)The value of the assets, liabilities etc. vested in Transco shall be as specified in Schedule B.

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