Section 131(5)(b) in The Electricity Act, 2003

[Cites 0, Cited by 0] [Section 131(5)] [Section 131] [Entire Act]

(b)define the property, interest in property, rights and liabilities to be allocated–

(i)by specifying or describing the property, rights and liabilities in question; or

(ii)by referring to all the property, interest in property, rights and liabilities comprised in a described part of the transferor's undertaking; or

(iii)partly in one way and partly in the other;

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