3. Amendment of section 4 of Guj. 7 of 1969.- In section 4 of the principal Act, after sub-section (2), the following sub-section (3) shall be added, namely:-
"(3) Where an order under sub-section (1) is made in respect of an undertaking of a licensee to whom notice has been served under section 6 of the Electricity Act prior to the making of such order, such notice shall lapse and be of no effect upon the making of such order.".
