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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(1)The Commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed in consultation with the Comptroller and Auditor-General of India.