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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(c) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(c)be appointed directly or indirectly in the service of the State Government or any company body corporate, institution or undertaking owned or controlled by the State Government or any electricity industry in the State or in any subsidiary or associated company or firm of such electricity industry for a period of two years from the date of such cesser.