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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004

(2)The grant of probate or letters of administration shall not be delayed by reason of any report made by the Collector under sub-section (3) of section 28.