Section 30(1)(b) in The Jammu and Kashmir Energy Conversation Act, 2011

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(b) in The Jammu and Kashmir Energy Conversation Act, 2011

(b)that the Bureau has persistently made default in complying with any direction issued by the Government under the Act or in discharge of the functions and duties imposed on it by or under the provisions of the Act and as a result of such default, the financial position of the Bureau has deteriorated or the administration of the Bureau has deteriorated ; or

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State of Jammu-Kashmir - Subsection

Section 30(1)(b) in The Jammu and Kashmir Energy Conversation Act, 2011