Section 91(6) in The Jammu and Kashmir Electricity Act, 2010
(6)All debts and obligations incurred, all contracts entered into and all matters and things engaged to be done by the Government, with the Government or for the Government or transmission utility or generating company or transmission licensee or distribution licensee, before a transfer scheme becomes effective shall, to the extent specified in the relevant transfer scheme, be deemed to have been incurred, entered into or done by the Government, with the Government or for the Government or the transferee and all suits or legal proceedings instituted by or against the Government or transferor, as the case may be, may be continued or instituted by or against the Government or concerned transferee, as the case may be.
