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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(6)(e) in Rajasthan Power Sector Reforms Act, 1999

(e)make such supplement, 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