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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(4) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(4)The transmission / distribution licensee engaging in other business, shall not in any manner, directly or indirectly encumber the assets and facilities of the licensed business for the other business or for any activities other than the licensed business.