Section 36(1)(a) in Karnataka Electricity Reform Act, 1999

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(1)(a) in Karnataka Electricity Reform Act, 1999

(a)determine such standards of overall performance in connection with the provision of electricity supply services and in connection with the promotion of the efficient use of electricity by consumers as, in its opinion, are economic and ought to be achieved by such licensees; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 36(1)(a) in Karnataka Electricity Reform Act, 1999