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

State of Gujarat - Subsection

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

(ii)in the case of any application for a licence for an area including the whole or any part of any cantonment, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purposes the Commission has ascertained that there is no objection from the Central Government to the grant of the licence.