Section 3(2)(ii) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

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State of Jammu-Kashmir - Subsection

Section 3(2)(ii) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(ii)until, in the case of an application for a licence for an area including the whole or any part of any cantonment, fortress, arsenal, camp or of any building or place in the occupation of the Government for military purposes, the Government has ascertained that there is no objection to the grant of the licence on the part of the military authorities;

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State of Jammu-Kashmir - Subsection

Section 3(2)(ii) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)