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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(3)The fines, charges and compensation which may be imposed by the Commission under this section shall be in addition to and not in derogation or any other liability which the person guilty of violation or non compliance, may have incurred.