Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1)(a) in The Jammu and Kashmir Electricity Act, 2010

(a)where the licensee, in the opinion of the Commission, makes willful and prolonged default in doing anything required of it by or under the Act or the rules or regulations made there under;