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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(1)The classification and transfer of Undertakings including personnel under these Scheme Rules, unless otherwise specified in any order made by the State Government, shall be provisional and shall be final upon the expiry of twelve months from the date of the transfer.