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

[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

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

(c)The opening balance-sheet of the Transferees may be finalised and notified by the State Government at any time during the provisional period mentioned in Rule 10 of these Scheme Rules.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

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