Section 69(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)Notwithstanding anything contained in the Indian Electricity Act, 1910 (9 of 1910) and the Electricity (Supply) Act, 1948 (54 of 1948), in their application to the State Gujarat, the Board and the State Government shall cease to exercise such powers and perform such functions to regulate the electricity industry in the State which have been conferred or imposed on the Commission under this Act.
