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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1) in The Jammu and Kashmir Electricity Act, 2010

(1)Every licensee shall, on an order made under section 30, provide his intervening transmission facilities at rates, charges and terms and conditions as may be mutually agreed upon :Provided that the Commission may specify rates, charges and terms and conditions if these can not be mutually agreed upon by the licensee.