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 72] [Entire Act] State of Gujarat - Subsection Section 72(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003 (3)All decisions and orders of the State Commission made prior to the commencement of this Act shall be valid and binding.
