Section 15(2)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(a)the extent of such fees and charges to be levied by the Commission shall be consistent with the budget submitted by the Commission under Section 46; and

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State of Gujarat - Subsection

Section 15(2)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003