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

State of Karnataka - Subsection

Section 10(6) in Karnataka Electricity Reform Act, 1999

(6)The Commission shall be entitled to exercise the above mentioned powers to call for information, details, books, accounts and other documents from any person and make inquiry for the purposes of providing the same to the Central Electricity Authority, the Central Electricity Regulatory Commission, the Central Government and the State Government or other Government authorities.