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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1) in Karnataka Electricity Reform Act, 1999

(1)The Commission shall appoint a person as Secretary for a period of not exceeding five years at a time to exercise and perform under control of the Chairman, such duties and powers as may be specified by regulations made by the Commission.