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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1)(c) in The Jammu and Kashmir Electricity Act, 2010

(c)where the licensee fails, within the period fixed in this behalf by its licence, or any longer period which the Commission may have granted thereof, to, -
(i)show to the satisfaction of the Commission that the licensee is in a position fully and efficiently to discharge the duties and obligations imposed on it by his licence; or
(ii)make the deposit or furnish the security or pay the fees or other charges required by his licence;