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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(5) in Karnataka Electricity Reform Act, 1999

(5)The quorum for the meeting of the Commission shall be two :Provided that for a meeting of the Commission to review any previous decision taken by the Commission or for consideration of any issue which could not be decided on account of equality of votes in favour of, or against, the resolution proposed, the quorum for the meeting shall be all members of the Commission being personally present.