Section 15(2)(ii) in The Electricity Act, 2003

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Union of India - Subsection

Section 15(2)(ii) in The Electricity Act, 2003

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

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Union of India - Subsection

Section 15(2)(ii) in The Electricity Act, 2003