Section 4(1)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

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State of Jammu-Kashmir - Subsection

Section 4(1)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(c)where the license fails, within the period fixed in this behalf by his licence or any longer period which the Government may substitute there for by order under sub-section (3), clause (b), and before exercising any of the powers conferred on him thereby in relation to the execution of works,-

(i)to show, to the satisfaction of the Government that he is in a position fully and efficiently to discharge the duties and obligation imposed on him by his licence ; or

(ii)to make the deposit or furnish the security required by his licence ;

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State of Jammu-Kashmir - Subsection

Section 4(1)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)