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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(6)(a) in The Haryana Electricity Reform Act, 1997

(a)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, rights and liabilities in question;
(iii)partly in the one way and partly in the other;
(iv)provide that in case of transfer scheme made for distribution the property, interest in property, rights and liabilities could be allocated either to a wholly State owned undertaking or a Joint Venture Company.