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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(g) in The Jammu and Kashmir Energy Conversation Act, 2011

(g)specify, having regard to the intensity or quantity of energy consumed and the amount of investment required for switching over to energy efficient equipments and capacity of industry to invest in it and availability of the energy efficient machinery and equipment required by the industry, any user or class of users of energy in the energy intensive industries and other establishments as specified in the Schedule as a designated consumer for the purposes of the Act ;