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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(3) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(3)For purposes of sub-section (1) and sub-section (2), the Government may invest the licensee or any officer not below the rank of Executive Engineer of the Electric Department with the powers of an Executive Magistrate.