Section 34(2)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

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State of Jammu-Kashmir - Subsection

Section 34(2)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(c)that may electric supply-lines or other works are defective so as not be in accordance with the provisions of this Act or of any rule thereunder, the Government may, by order in writing, specify the matter complained of and require the owner or user of such electric supply-lines or other works to remedy it in such manner as shall be specified in the order, and may also in like manner forbid the use of any electric supply-line or works until the order is complied with or for such time as is specified in the order.

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State of Jammu-Kashmir - Subsection

Section 34(2)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)