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State of Gujarat - Section

Section 24 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

24. Specified company only to carry on business of transmission of gas.

- Except to the extent otherwise expressly provided in sub-section (1) of section 55, on and with effect from the date of coming into force the remaining provisions of this Act, the specified company only shall carry on the business of transmission in the State.