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 3] [Entire Act] State of Karnataka - Subsection Section 3(4) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974 (4)‘Board” means the Karnataka Electricity Board constituted under section 5 of the Electricity Supply Act, 1948 (Central Act LIV of 1948);
