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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(a) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(a)where the licensee, in the opinion of the Government makes wilful and un-reasonable belonged default in doing any thing required of him by or under this Act;