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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(8) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(8)The Commission shall be entitled to include in the tariff of the licensee an amount to be appropriated to special funds, which the Commission in its opinion consider necessary to meet the expenses required for implementing projects to enable transmission, distribution or supply of electricity in different places in the State.