Section 23(6)(c) in The U.P. Electricity Reforms Act, 1999

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

State of Uttar Pradesh - Subsection

Section 23(6)(c) in The U.P. Electricity Reforms Act, 1999

(c)impose on the transferee an obligation to enter into such written agreements with or execute such other instruments in favour of any other transferee as may be rectified in the scheme; and

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State of Uttar Pradesh - Subsection

Section 23(6)(c) in The U.P. Electricity Reforms Act, 1999