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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(2)So long as the classification is provisional the State Government by order to be notified shall be entitled to amend, vary, modify, add, delete or otherwise change the items classified and identified in an Undertaking in such manner as the State Government may consider appropriate.