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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(1)The assets, liabilities and proceedings vested in the State in terms of Rule 3 and such other assets liabilities and Proceedings as the State Government consider to be appropriate but excluding those specified in sub-rule (3) of this rule shall stand classified into:
(a)Generation Undertakings as set out in Schedule A. and
(b)Transmission and Distribution Undertakings as set out in Schedule B.