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State of Gujarat - Section

Section 27 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

27. Amendment of licence.

- Where in its opinion, the public interest so requires, the State Government may on the application of a licensee, direct the Commissioner to make such amendments in the terms and conditions of a licence as it thinks fit having regard to the objects and purposes of this Act and the Commissioner shall make amendments in the licence accordingly.