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

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(1)On and from the date of transfer to be notified by the State Government the properties and all interests, rights and liabilities of the Board as specified in Schedule 'A' to 'E' shall stand transferred to and vested in the State Government for the purposes of the Transfer Schemes under these Scheme Rules.