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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(f) in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000

(f)to require licensees to formulate perspective plans and schemes in coordination with others for promotion of generation, transmission, distribution, supply and utilisation of electricity, quality of service and to devise proper power purchase and procurement process;