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

State of Telangana - Subsection

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

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