Section 56(4)(a) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(4)(a) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(a)within fourteen days after the service on him by the licensee of a notice in writing in this behalf, tenders to the licensee a written contract, in a form approved by the Government, duly executed and with sufficient security, binding himself to take a supply of energy for not less than two years to such amount as will produce, at current rates charged by the licensee, a reasonable return to the licensee ; and

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State of Jammu-Kashmir - Subsection

Section 56(4)(a) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)