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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010

(2)The interval of time for conduct and completion of subsequent energy audits shall be three years with effect from the date of submission of the previous energy audit report by the accredited energy auditor to the management of the designated consumer.