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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(6)(e) in Andhra Pradesh Electricity Reform Act, 1998

(e)make such supplemental, incidental and consequential provisions as the transferor licensee considers appropriate including provision specifying the order in which any transfer or transaction is to be regarded as taking effect; and