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

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State of Jammu-Kashmir - Subsection

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

(i)may prescribe such terms as to the limits within which, and the conditions under which, the supply of energy is to be compulsory or permissive, and as to the limits of price to be charged in respect of the supply of energy/and generally as to such matters as the Government may think fit; and

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State of Jammu-Kashmir - Subsection

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