Section 6(7) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(7)On such transfer and vesting of the Undertakings in terms of sub-rules (1) to (5) of these Scheme Rules and except as otherwise provided, the respective transferee, shall be responsible for all functions, contracts, rights, deeds, schemes, bounds, agreements and other instruments of whatever nature relating to the respective Undertakings transferred to it to which the Board was as a party, subsisting or having effect on the date of the transfer, in the same manner as the Board was liable immediately before the date of the transfer, and the same shall remain in force and effect against or in favour of the respective transferee and may be enforced effectively as if the respective transferee has been a party thereto instead of the Board.
