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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(2) in Karnataka Electricity Reform Act, 1999

(2)Nothing contained in this Act will apply to the Power Grid Corporation of India Ltd., or other bodies or licensees in relation to the inter-State transmission of the electricity or generating companies owned or controlled by the Central Government or undertaking owned by the Central Government.