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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(2)(f) in The Jammu and Kashmir Energy Conversation Act, 2011

(f)the qualifications, criteria and conditions subject to which a person may be accredited as an energy auditor and the procedure for such accreditation under clause (s) of sub-section (2) of section 11 ;