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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(2) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959

(2)[ 'electricity' means electrical energy,- [Substituted by Act 31 of 2013 w.e.f. 05.03.2013]
(a)generated, consumed, transmitted, supplied or traded for any purposes; or
(b)used for any purpose except the transmission of message.