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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2)(ii) in Rajasthan Power Sector Reforms Act, 1999

(ii)until, in the case of an application for a licence for an area including the whole or any part of any cantonment, aerodrome, fortress, arsenal, or camp or of any building or place in the occupation of the Central Government for defense purposes, the Commission has ascertained that there is no objection to the grant of the licence on the part of the Central Government: