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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(1)The Commission may, if it considers it necessary or on the basis of recommendations from Government / State Transmission Utility (STU) invite applications from the public fulfilling such eligibility requirements as may be stipulated by it from time to time for grant of transmission licence / distribution licence as the case may be, by public notification through issue of advertisements in newspapers, always guaranteeing the principles of transparency.