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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

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

(c)Where an objection is received from any local authority concerned the Commission shall if in its opinion the objection is untenable record the opinion in writing and communicate it to such local authority alongwith reasons therefor.