Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] State of Jammu-Kashmir - Subsection Section 58(5) in The Jammu and Kashmir Electricity Act, 2010 (5)A tariff order shall, unless amended or revoked, continue to be in force for such period as may be specified in the tariff order.
