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[Cites 0, Cited by 0] [Section 69(4)] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(4)(c) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(c)Any reference to a "licence" or "transmission licence" in the said Central Act shall be construed as a reference to a licence granted or deemed to have been granted under this Act and a reference to "licence" or "licence holder", or "transmission licensee" or "transmission licence holder" in the said Central Act shall be construed accordingly.