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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(1)(c) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(c)specifying the period being not less than thirty days from the date of the notice within which the licensee may show cause why the proposed order may not be made.