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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(1)(c) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(c)where the licensee fails, within the period fixed in this behalf by his licence, or any longer period which the Commission may have granted thereof, to -
(i)show to the satisfaction of the Commission, that he is in a position fully and efficiently to discharge the duties and obligations imposed on him by his licence; or
(ii)make the deposit or furnish the security or pay the fees or other charges required by his licence;