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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(4) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

(4)For the purpose of granting a licence under sub-section (3), the Commissioner shall, so far as may be, follow the procedure of public competitive bidding laid down in the Gujarat Infrastructure Gujarat 11 of Development Act, 1999, (Gujarat 11 of 1999).