Section 71 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
71. Application of section 7 of Bombay I of 1904.
- Without prejudice to the provisions contained in clause (b) of sub-section (3) of Section 69, Clause (b) of subsection (4) of that Section and sub-section (1) and (2) of Section 70 but subject to consequences referred to in sub-section (2) of Section 70, Section 7 of the Bombay General Clause Act, 1904 (Bombay I of 1904) shall apply in relation to the cesser provided in clause (a) of sub-section (3) of Section 69, clause (a) of sub-section (4) of that Section and sub-section (1) of Section 70 as if such cesser were repealed.
