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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2)(c) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013

(c)In case such local inquiry is ordered and conducted, a memorandum of the results of the local inquiry made shall be prepared and shall be signed by the applicant, the Designated Officer and such other person as the Commission may direct.