Section 13(1) in Telangana Electricity Reform Act, 1998
(1)Not later than sixty days of the Act coming into force the State Government shall constitute [TSTRANSCO] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] to be incorporated and organized under the provisions of the Companies Act, 1956 (Central Act 1 of 1956) as the Transmission Corporation of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Limited, with the principal of objects of engaging in the business of procurement, transmission and supply of electric energy.
