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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1)(d) in Karnataka Electricity Reform Act, 1999

(d)The Commission may make such interim arrangement in regard to the undertaking of the licensee for maintaining the electricity transmission and supply as may be considered appropriate including the appointment of administrators and additional directors for the undertaking;