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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(3)(v) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(v)the period being not less fifteen days from the date of notice within which the licensee may show cause why the proposed order be not made.