Section 30(2)(a) in The Jammu and Kashmir Energy Conversation Act, 2011

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2)(a) in The Jammu and Kashmir Energy Conversation Act, 2011

(a)all the powers, functions and duties which may, by or under the provisions of the Act, be exercised or discharged by or on behalf of the Bureau, shall until the Bureau is reconstituted under sub-section (3), be exercised and discharged by such person or persons as the Government may direct ; and

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State of Jammu-Kashmir - Subsection

Section 30(2)(a) in The Jammu and Kashmir Energy Conversation Act, 2011