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

State of Jammu-Kashmir - Subsection

Section 8(3) in The Jammu and Kashmir Electricity Act, 2010

(3)Where a multipurpose scheme for the development of any river in any region is in operation, the Government and the generating company shall coordinate their activities with the activities of such person responsible for such scheme in so far as they are inter-related.