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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(6) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

(6)Subject to the previous sanction of the State Government, the Tribunal shall, for the purpose of regulating its procedure (including the place or places at which the Trio coal shall sit) and the disposal of its business, make regulations consistent with the provisions of this Act and rules made thereunder.