Section 3(2)(a) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

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State of Jammu-Kashmir - Subsection

Section 3(2)(a) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(a)any person applying for a licence under this part shall publish a notice of his application in the prescribed manner and with the prescribed particulars and the licence shall not be granted

(i)until, all objections received by the Government with reference thereto have been considered by it:

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State of Jammu-Kashmir - Subsection

Section 3(2)(a) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)