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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(1)The assets, liabilities and Proceedings forming part of Generation undertaking as set out in Schedule-A shall stand transferred to and vest in APGENCO on the effective date of transfer notified for the purpose without any further act or thing to be done by the State Government or the Board of APGENCO or any other person, subject, however, to the terms and conditions in these rules.