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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(2)(f) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(f)the time within which, the manner in which and the particulars with which the notice of the application shall be published under sub-clause (ii) of Clause (a) of Section (2) of Section 20 and the period not less than a month before the expiration of which objections if any, received are to be considered under proviso to sub-clause (i) of Clause (b) of sub-section (2) of Section 20;