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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(d) in Karnataka Electricity Reform Act, 1999

(d)No application for a license shall be made by any local authority except pursuant to a resolution passed at a meeting of such authority held after one month's previous notice of the same specifying the purpose thereof has been given in the manner in which notices of meetings of such local authority are usually given.