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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(8) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(8)A licence shall continue to be in force for a maximum period of twenty-five years unless such licence is revoked, or unless otherwise specified to be in force for a period of less than 25 years.