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

State of Gujarat - Subsection

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

(ix)in all suits and legal proceedings pending on the said date in or to which the said Commission was a party, the Commission shall be deemed to be substituted thereof,