Section 48 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
48. Penalties where works belong to Government.
- The provisions of [section 38, 38-A, 39,] [Substituted by Act IV of 1988, Section 5 & 6.] 43, 44 and 45 shall, so far as they are applicable, be deemed to apply also when the Acts made punishable thereunder are committed in the case of energy supplied by, or of works belonging to, the Government.
