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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 96(1)(b) in The Jammu and Kashmir Electricity Act, 2010

(b)stores, possesses or otherwise keeps in his premises, custody or control, any electric line, material or meter without the consent of the owner, whether or not the act is committed for profit or gain ; or