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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(2)(g) in The Jammu and Kashmir Energy Conversation Act, 2011

(g)the form and manner and the time within which information with regard to energy consumed and the action taken on the recommendations of the accredited energy auditor be furnished under clause (m) of section 12 ;