Section 6A in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
6A. [ Government as licensee. [Section 6-A inserted by Act XLVII of Svt. 2011.]
- Whenever the Government engages in the business of supplying electrical energy, whether after purchase of an undertaking or otherwise, it shall have all the powers of a licensee under this Act, subject to the same restrictions as those to which the powers of a licensee are subject.]
