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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(2)The Undertakings forming part of Transmission Undertakings as set out in Schedule-'B' shall stand transferred to an vested in TRANSCO on and form the date of the transfer to be notified by the State Government subject to the terms and conditions specified in the Act and these Scheme Rules.