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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(4) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(4)Neither the Transferees, nor any other person shall whether based upon any provision of the rules, the Transfer Scheme or otherwise, be entitled to dispute the transfers on the ground that they are provisional.