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 28] [Entire Act] State of Karnataka - Subsection Section 28(4) in Karnataka Electricity Reform Act, 1999 (4)The State Government shall be entitled to inspect and verify the accounts of every licensee obtaining the benefits under sub-sections (1), (2) and (3) of this section.
