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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(5) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(5)Any Person applying for licence to undertake trading in electricity in the State of Jammu & Kashmir shall duly fulfil the conditions of capital adequacy requirement and credit worthiness as specified under sub-regulation (6) and technical requirement, as stipulated under sub-regulation (7).