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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(a)
(i)A person who applies for a licence under sub-section (1) shall publish a notice of his application for the information of the public specifying therein that if there is any objection to the application the same may be sent to the Commission for its consideration;
(ii)the notice of his application shall be published within such time in such manner and containing such particulars as the Commission may specify by regulations.