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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(1)The Commission may, of its own notion within one year or on an application made to it by a licensee within six months from the date of the final order, modify or revoke the final order.