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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(3) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(3)The Government may, after the like consultation, cancel any condition or part of a condition previously sanctioned under sub-section (2) after giving to the licensee not less than one month's notice in writing of its intention to do so.