Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] State of Jammu-Kashmir - Subsection Section 58(4) in The Jammu and Kashmir Electricity Act, 2010 (4)The Commission shall, within seven days of making the order, send a copy of the order to the Government, the Authority, and the concerned licensee and to the person concerned.
