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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 80(3) in The Jammu and Kashmir Electricity Act, 2010

(3)The Government may, in consultation with the Comptroller and Auditor General of India, prescribe the manner of applying the Fund for meeting the expenses specified in clause (b) or clause (c) of sub-section (2).