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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(a) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

(a)a notice shall be issued to the designated consumer as well as to the accredited energy auditor who had submitted the verification report with a copy to relevant state designated agency, to provide comments in reply to the said notice [within two months] [Substituted 'within ten working days' by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).] from the date of receipt of aforesaid notice;