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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(8) in Karnataka Electricity Reform Act, 1999

(8)The Commission may, at the time of notifying the decision under sub-section (7) or within fifteen days of such decision, determine whether the tariff charged by the licensee is required to be modified and if so, require the licensee to modify the tariff or any part thereof.