Section 66 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
66. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act the State Government may by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as appears to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made under this section after the expiry of three years from commencement of this Act.
