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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3) in The Jammu and Kashmir Electricity Act, 2010

(3)Every generating company shall, -
(a)submit technical details regarding its generating stations to the Commission and the Authority;
(b)co-ordinate with the Central Transmission Utility or the State Transmission Utility, as the case may be, for transmission of the electricity generated by it.