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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(4)As consideration for the transfer and vesting of the assets, liabilities and Proceedings to APGENCO or APTRANSCO as mentioned in sub-rules (1), (2) and (3)of this rule and Schedules A or B as the case may be, the State Government will be issued Shares and/or instruments as specified in Schedule 'A' and Schedule 'B' respectively.