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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2)(b) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(b)to the extent of the amount available to the Commission from such fees and charges there shall be no charge on the Consolidated Fund of the State.