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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(5) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(5)The other business carried out by optimally utilizing the assets covered under the licence, shall not in any way affect or likely to affect the quality of supply and also quality of service rendered.