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

State of Jammu-Kashmir - Subsection

Section 18(2)(c) in The Jammu and Kashmir Electricity Act, 2010

(c)where any alternations or modifications in a licence are proposed to be made otherwise than on the application of the licensee, the Commission shall publish the proposed alternations or modifications with such particulars and in such manner as may be specified;