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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

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

(l)"Liabilities" include all liabilities, debts duties, obligations and other outgoing including statutory liabilities and Government levies of whatever nature and contingent liabilities which may arise in regard to the dealings before the date of the transfer in respect of the undertaking transferred under the Rules;