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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2)(c) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(c)In consideration of the Undertakings vested by the State Government in terms of clauses (a) and (b) above, the Transco shall issue to the State Government (the shares as specified in Schedule B.