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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2)(ii) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(ii)in the case of an application for a licence to supply or transmit in an area which includes the whole or any part of any cantonment, aerodrome, fortress, arsenal or camp or of any building or place in the occupation of the Central Government for defence purposes, the Commission has ascertained that there is no objection to the grant of the licence on the part of the Central Government.