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

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(3)On the expiry of the period of twelve months from the date of the transfer and subject to any directions given by the State Government, the transfer of Undertakings, properties, interests, rights, liabilities, personnel and proceedings made in accordance with the Scheme Rules shall become final.