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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(b)make such alterations or amendments in the terms and conditions of a licence, including the provisions specified in section 3, sub-section (2), clause (e) as it thinks fit.