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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in Karnataka Electricity Reform Act, 1999

(2)The State Government shall consult the Commission in relation to any legislative proposals enacted affecting the electricity sector and shall duly take into account the recommendation, if any, given by the Commission within such reasonable time.Part-V Reorganisation of the Karnataka Electricity Board and the Transfer of Board's Functions, Transfer of Properties, Liabilities Etc.