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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996

(2)So long as the classification is provisional the State Government shall be entitled to amend, vary, modify, add, delete or otherwise change the items classified and identified in an undertaking in such manner as the State Government may consider appropriate.