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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(3)An award made by the Commission under the sub-section (1) or an order passed by the Commission under sub-section (2) shall be deemed to be a decision or order of the Commission.