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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(1) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

(1)The Authority may, from time to time, collect information with respect to-
(a)the fires or penalties levied on licensees under this Act, and
(b)the levels of performance achieved by a specified company in connection with the transmission and by the licensees in connection with distribution and efficient use of gas by consumers.