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[Cites 0, Cited by 0] [Section 91(5)] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(5)(a) in The Jammu and Kashmir Electricity Act, 2010

(a)provide for the formation of subsidiaries, joint venture companies or other schemes of division, amalgamation, merger, reconstruction or arrangements which shall promote the profitability and viability of the resulting entity, ensure economic efficiency, encourage competition and protect consumer interests;