Section 20(2)(b) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

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State of Gujarat - Subsection

Section 20(2)(b) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(b)The Commission shall not grant a licence until,-

(i)all objections and suggestions received by the Commission with reference to the application have been considered by the Commissioner: