Section 6(8)(a) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

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State of Madhya Pradesh - Subsection

Section 6(8)(a) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(a)The transfer to and vesting of the Undertakings to the transferees in terms of these Scheme Rules shall take effect immediately on the date of the transfer as may be notified by the State Government for the purpose notwithstanding that the value of such Undertakings have not been determined and shall be determined at a later date.

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State of Madhya Pradesh - Subsection

Section 6(8)(a) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003