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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(c) in The Jammu and Kashmir Energy Conversation Act, 2011

(c)that circumstances exist which render it necessary in the public interest so to do, the Government may, by notification, supersede the Bureau for such period, not exceeding six months, as may be specified in the notification.