Section 23(2)(b) in Karnataka Electricity Reform Act, 1999

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State of Karnataka - Subsection

Section 23(2)(b) in Karnataka Electricity Reform Act, 1999

(b)The Commission shall not make any alterations or amendments until all objections received by it with reference to the application within such time from the date of the first publication of the notice have been considered as the Commission may specify by regulations, which shall not be less than 45 days; and

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State of Karnataka - Subsection

Section 23(2)(b) in Karnataka Electricity Reform Act, 1999