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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(4)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(a)if grant of such licence is likely to adversely affect the operation of the power system or organised development of electricity industry or is not in public interest or in the interest of the consumers in the specified area of distribution or supply, or