Section 3(2)(e) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

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State of Jammu-Kashmir - Subsection

Section 3(2)(e) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(e)the provisions contained in the Schedule shall be deemed to be incorporated with, and to form part of every licence granted under this Part, save in so far as they are expressly added to varied or excepted by the licence and shall, subject to any such conditions, variations or exception which the Government is hereby empowered to make, apply to the undertaking authorised by the licence :

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State of Jammu-Kashmir - Subsection

Section 3(2)(e) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)