Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Gujarat - Subsection Section 36(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003 (3)The Commission may, after considering the reply of the licensee to the notice modify or revoke the final order and inform the licensee of its decision.
