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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(2)The Commission shall before making an order under sub-section (1) give a notice of not less than thirty days to the licensee to show cause as to why the final order may not be modified or revoked.