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 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(6) in The Jammu and Kashmir Electricity Act, 2010

(6)Where the Commission has given notice for revocation of licence under sub-section (5), without prejudice to any penalty which may be imposed or prosecution proceeding which may be intended under the Act, the licensee may, after prior approval of the Commission sell his utility to any person who is found eligible by the Commission for grant of licence.