Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(8) in Rajasthan Electricity Regulatory Commission (Investment Approval) Regulations, 2006 (8)After the specified period, scheme will be closed and uncompleted works will be got completed by merger into new scheme. For all closed schemes, provisions for pending liabilities of payment will be made as 'carried over liability.
