Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 58 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003 58. Recovery of fines, charges, etc. - The Fees, fines charges and such other sums due to Commission under this Act shall be recoverable as arrears of land revenue.
