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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(b) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(b)Such proceedings may be continued in the same manner and to the same extent as it would or might have been continued, prosecuted and enforced by or against the Board if the transfers specified in these Scheme Rules had not been made.