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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(3)The Undertakings forming part of Distribution Undertaking as set out in Schedule-'C' shall stand transferred to and vested in DISCOM-1 on and from the date of the transfer to be notified by the State Government subject to the terms and conditions specified in the Act and these Scheme Rules.