Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(1)Subject to Rule 7, the State Government may, after consulting APGENCO, and by order to be notified as the effective date of transfer for the purpose frame a transfer scheme and require APGENCO to transfer and vest one or more of the Generation Undertakings listed in Schedule-A to other generating company or companies, in such manner and on such terms and conditions as the State Government may specify in the order.