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[Cites 0, Cited by 51] [Section 15(6)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6)(b) in The Electricity Act, 2003

(b)reject the application for reasons to be recorded in writing if such application does not conform to the provisions of this Act or the rules and regulations made thereunder or the provisions of any other law for the time being in force: