Section 38(1)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(c)damages or destroys an electric meter, apparatus, or wire or causes or allows any of them to be so damaged or destroyed as to interfere with the proper or accurate metering of electricity so as to abstract or consume or use electricity, shall be punishable with imprisonment for a term which extend to three years or with fine or with both:

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State of Jammu-Kashmir - Subsection

Section 38(1)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)