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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(4) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(4)For purposes of the aforesaid provisions, the authorised officer or any other officer may be conferred with the powers of an Executive Magistrate by the Government by notification in the Government Gazette.