Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 2 in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003 2. Application of Rule to the Assets and Liabilities. - They shall apply to the assets, properties, interests, rights and liabilities, proceedings and personnel of the Board within and outside the State.
