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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(3)(b) in The Jammu and Kashmir Energy Conversation Act, 2011

(b)where any equipment or appliance notified under clause (d) of section 12 has been kept, during the hours at which such places is open for production or conduct of business connected therewith.