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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(2)The State Government may issue such notification from time to time in respect of one or more of the transferees, but all such notifications shall be before the end of the provisional period as specified in Rule 10.