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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(1)Any person aggrieved by any decision or order of the Commission passed under this Act may file an appeal to the High Court on question of law arising out of such decision or order.