Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(8)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(8)(e) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(e)make such supplemental, incidental and consequential provision as it is considered appropriate including provisions specifying the order in which any transfer or transaction will be effective.