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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 58(3)(b) in The Jammu and Kashmir Electricity Act, 2010

(b)reject the application for reasons to be recorded in writing if such application is not in accordance with the provisions of the Act and the rules or regulations made thereunder or the provisions of any other law for the time being in force :