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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1)(c) in West Bengal Electrical Licensing Rules, 2017

(c)in respect of description mentioned in any other Part of Annexure I, documents or certificates indicating working experience in operation and maintenance for a minimum period of two years in Generation, transmission and distribution companies or electrical installations including factory registered under the Factories Act, 1948 (63 of 1948) and mines and oil field as defined in the Mines Act, 1952 (35 of 1952), where more than 250 Kilo Watt (KW) electrical load is connected/under an electrical contractor licensed under these rules, or received other electrical training as a workman for a minimum period of two years which is considered satisfactory by the Board;