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[Cites 0, Cited by 0] [Section 69(4)] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(4)(b) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(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.