Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Karnataka - Subsection Section 27(11) in Karnataka Electricity Reform Act, 1999 (11)The licensee shall not amend any tariff unless the amendment has been approved by the Commission and the amended tariff is published in the manner provided under sub-section (9).
