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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(1)The transferees shall continue to function and undertake business activities assigned to them on behalf of and as agents of the Board till such time the State Government issues a Notification authorising the transferees to undertake such functions and activities on their own and independent of the Board.