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

State of Haryana - Subsection

Section 5(4) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(4)Neither the Transferees, nor any other person shall, whether based upon any provision of these rules, the Transfer Scheme or otherwise, be entitled to dispute the transfers on the ground that they are provisional.