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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(b)where the licensee breaks any of the terms, or conditions of his licence the break of which is expressly declared by such licence to under it liable to revocation.