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[Cites 0, Cited by 0] [Section 69(4)] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(4)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(a)In respect of matters provided in Sections 43A, 45 to 47, 50, 52, 56, to 59 of the Electricity (Supply) Act, 1948 (54 of 1948), in its application to the State of Gujarat (hereinafter in this sub-section referred to as "the said Central Act") to the extent this Act made specific provisions, of the said provisions of the said Central Act shall cease to apply in the State.