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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

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

(t)"Undertaking" means the functions of the Board and a block or blocks of properties, interest, rights and liabilities to the extent and in the manner specified as a part of the undertakings and such other properties, interest, rights and liabilities as specified in these Scheme Rules relevant to the functions;