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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 73(5) in The Jammu and Kashmir Electricity Act, 2010

(5)All orders and decisions of the Commission shall be authenticated by its Secretary and in his absence, by any other officer of the Commission duly authorized by the Chairperson in this behalf.