Section 14(6)(b) in Rajasthan Power Sector Reforms Act, 1999

[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

(b)define the property, interest in property, rights and liabilities to be allocated, -

(i)by specifying or describing the property, rights and liabilities in question;

(ii)by referring to all the property, interest in property, rights and liabilities comprised in a specified part of the transferors undertaking: or

(iii)partly in one way and partly in the other;

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