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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(a)the licensee shall invite objections from interested persons by publishing a notice of the application in such manner and with such particulars as the commission may specify by regulations ;