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

State of Gujarat - Subsection

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

(b)unless the generating company undertakes to charge such tariff to the consumers in a specified area of distribution or supply of an existing licensee as is equal to or less than the tariff charged by such licensee in such area.