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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(2)Notwithstanding anything contained in Section 200 of the said Code, it shall not be necessary in respect of the offences referred to in sub-section (1), to examine the authorised officer of the Commission when the complaint is presented in writing.