Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Indian Electricity Rules, 1956

(2)If the application for a license is rejected or if a license is revoked under sub-section (2) of section 4 as to the whole or any part of the area of supply, the State Government may at its discretion refund, wholly or in part, the fee referred to in clause (g) of sub-rule (1).