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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(4)(c) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(c)Where the undertaking of the licensee is sold within the period specified in the order issued under sub-clause (i) of clause (a), the order shall be deemed to have been rescinded from the date of sale.