Section 69(4) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(4)(a)In respect of matters provided in Sections 43A, 45 to 47, 50, 52, 56, to 59 of the Electricity (Supply) Act, 1948 (54 of 1948), in its application to the State of Gujarat (hereinafter in this sub-section referred to as "the said Central Act") to the extent this Act made specific provisions, of the said provisions of the said Central Act shall cease to apply in the State.(b)Notwithstanding that the provisions of the said Central Act refereed to in sub-clause (a) have ceased to apply, anything done or any action taken under the provisions which have ceased to apply, shall be deemed to have been done or taken under the corresponding provisions of this Act.(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.
