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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(4)(b) in The Orissa Electricity Reform Act, 1995

(b)a transaction of any description is effected in pursuance of a transfer scheme, it shall be binding on all persons including third parties, even if, such persons or third parties have not consented to it.