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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(1)(vii) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(vii)all contracts made with and all instruments executed on behalf of the said Commission shall be deemed to have been made with or by or on behalf of the Commission and shall have effect accordingly,