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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(3)The liabilities specified in Schedule C shall not form a part of the liabilities classified in Generation and transmission and Distribution undertakings in Schedule A or B and they shall be retained by the State Government as residuary liabilities.