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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(1)(b) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

(b)A person carrying on the business of distribution on the date of coming into force the remaining provisions of this Act (hereinafter referred to 'as the said date') shall, within three months from the said date, make an application to the Commissioner for grant of a licence for carrying on the business of distribution, and
(i)a person who makes such an application shall be deemed to have been authorised to can on such business from the said date till the date on which he is either granted or refused a licence,
(ii)a person who does not make such application within the said period of three months shall be deemed to be carrying on business of distribution without a licence.