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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The National Thermal Power Corporation Limited, The National Hydroelectric Power Corporation Limited and The North-Eastern Electric Power Corporation Limited (Acquisition and Transfer Of Power Transmission Systems) Act, 1993

(2)The power transmission systems vested in the Central Government by virtue of sub-section (1) shall, immediately after they had so vested, be deemed to have been transferred to, and vested in, the Corporation.