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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(7)(e) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(e)make such supplement incidental and consequential provisions as it is considered appropriate including provision specifying the order in which any transfer or transaction will he effective.