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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(3)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(a)Notwithstanding that by virtue of Section 70, the provisions of the Central Act in so far as they relate to State Commission have ceased to apply, the Gujarat Electricity Regulatory Commission established under sub-section 17 of the Central Act and functioning immediately before the date of commencement of this Act (hereinafter in this section referred to as "the said Commission") shall be deemed to be first Commission established under sub-section (1);