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 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(2) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013 (2)The Designated Officer shall serve a copy of all the objections received by him on the applicant within one week of its receipt.
