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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4)(b) in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974

(b)no award, decree or order of any Court, Tribunal or other authority in relation to the undertaking passed after the vesting date but in relation to any matter, claim or dispute which arise before that date, shall be enforceable against the State Government or the Board;