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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(7) in Karnataka Electricity Reform Act, 1999

(7)In the discharge of its function, the Commission shall be entitled to and shall consult, to the extent the Commission considers appropriate from time to time, such persons or group of persons who may be affected or are likely to be affected by the decisions of the Commission.