Section 2(1)(c) in Rajasthan Power Sector Reforms Transfer Scheme 2000

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State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Power Sector Reforms Transfer Scheme 2000

(c)"Assets" include dams, dikes, reservoirs, tunnels, intake and outlet structures of water conductor systems, generating stations with associated plants, machinery equipments, transmission and distribution systems, lands, buildings, offices, store, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining thereto and other movable and immovable assets, cash in hand, cash at bank, investments, book debts, corporeal or incorporeal, tangible and intangible assets, benefits, licences, consents, authorities, registrations, liberties, patents, trade marks and powers of every kind, nature and description whatsoever, privileges, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interest of whatever nature and wherever situated:

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State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Power Sector Reforms Transfer Scheme 2000