Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Jammu-Kashmir - Subsection Section 21(a) in The Jammu and Kashmir Electricity Act, 2010 (a)the utility shall vest in the purchaser or the intending purchaser, as the case may be, free from any debt, mortgage or similar obligations of the licensee or attaching to the utility :
