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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(e) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(e)he has in the past been-
(i)refused a licence on the grounds which continue to remain valid; or
(ii)subjected to any proceedings for contravention of any of the provisions of the Act or the rules or the regulations made there under; or