Section 70(1)(viii) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(1)(viii) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(viii)all proceedings and matters pending before the said Commission or any authority of the said Commission under the ceased provisions immediately before the said date shall be deemed to be transferred to the Commission or to such authority as the Commission may direct,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 70(1)(viii) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003