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

State of Karnataka - Subsection

Section 9A(1) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959

(1)Any person aggrieved by an order,-
(i)passed by any Inspecting Officer under the provisions of this Act, may appeal to the Chief Electrical Inspector to Government; and
(ii)passed by the Chief Electrical Inspector to Government under the provisions of this Act, may appeal to the State Government.