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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(d) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998

(d)"assets" means the Distribution System, motors, meters, testing apparatus, computers, communication and telecommunication equipment, land, buildings, offices, stores, machinery, equipment, installations, furniture, fixtures, fittings, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto, and other moveable and immovable property, cash in hand, cash at bank, investments, book debts corporeal and incorporeal, tangible and intangible assets, benefits, licenses, consents, authorities, registrations, liberties, patents, designs and other intellectual property rights, and all other interests, debts and powers of every kind, nature and description whatsoever, privileges, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interests of whatever nature;