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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(2)(a) in The Jammu and Kashmir Electricity Act, 2010

(a)be responsible for optimum scheduling and despatch of electricity within the State, in accordance with the contracts entered into with the licensees or the generating companies operating in the State;