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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(b) in The Jammu and Kashmir Electricity Act, 2010

(b)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, dockyard or camp or of any building or place in the occupation of Government for defense purposes, the Commission has ascertained that there is no objection to the grant of licence on the part of the Central Government.