Section 72(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)Notwithstanding anything contained in this Act, the powers, rights and function of Regional Electricity Board, the Central Electricity Authority, the Central Government and Authorities, other than the State Electricity Board and the State Government under the Indian Electricity Act, 1910 (9 of 1910) or the Electricity (Supply) Act, 1948 (54 of 1948) or rules framed thereunder shall remain unaffected and shall continue to be in force.
