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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(6) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003 (6)The Undertakings or the Properties and Liabilities as set out in Schedule 'F' shall be retained by the Board till further orders of the State Government.
