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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(2)The assets, liabilities and Proceedings forming part of Transmission and Distribution undertaking as set out in Schedule-B shall stand transferred to and vest in APTRANSCO on the effective date of transfer notified for the purpose without any further act or thing to be done by the State Government or the Board or APTRANSCO or any other person subject, however, to the terms and conditions in these rules.