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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(4) in The Jammu and Kashmir Electricity Act, 2010

(4)Where the licensee has delivered the utility referred to in sub-section (3) to the purchaser but its sale has not been completed by the date fixed in the notice issued under that sub-section, the Commission may, if it deems fit, permit the intending purchaser to operate and maintain the utility system pending the completion of the sale.