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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(8) in Karnataka Electricity Reform Act, 1999

(8)Any provisions included by virtue of sub-section (7) in a license shall have effect in addition to the provisions made under sections 22(5) and 23 with respect to the amendment of the conditions of a license.