Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2)(b) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(b)the Commission shall not make any amendment until all objections received by it with reference to the application within one month from the date of the first publication of the notice have been considered ;