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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(3) in The Jammu and Kashmir Energy Conversation Act, 2011

(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), the Government may reconstitute the Bureau by a fresh appointment :Provided that the Government may, at any time, before the expiration of the period of supersession, take action under this sub-section.