Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(2)(h) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(h)function and obligation of the Board under the Electricity Act, 1910 (9 of 1910), and the Electricity (Supply) Act, 1948 (54 of 1948) to be undertaken by a licensee, under sub-clause (iv) of Clause (b) of sub-section (3) of Section 20;