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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(6)(b) in The Jammu and Kashmir Electricity Act, 2010

(b)reject the application for reasons to be recorded in writing, if such application does not conform to the provisions of the Act or the rules and regulations made thereunder or the provisions of any other law for the time being in force :