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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1) in The Jammu and Kashmir Electricity Act, 2010

(1)No licensee shall, without prior approval of the Commission, -
(a)undertake any transaction to acquire by purchase or takeover or otherwise, the utility of any other licensee; or
(b)merge his utility with the utility of any other licensee.