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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(4) in The Jammu and Kashmir Electricity Act, 2010

(4)The State Transmission Utility, shall within thirty days after the receipt of the copy of the application referred to in sub-section (3), send its recommendations, if any, to the Commission :Provided that such recommendations shall not be binding on the Commission.