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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Karnataka - Subsection

Section 58(3)(e) in Karnataka Electricity Reform Act, 1999

(e)All references to State Electricity Board in the Electricity (Supply) Act, 1948 in so far as the State of Karnataka is concerned shall be read as reference to the Karnataka Electricity Regulatory Commission or the KPTC or other licensees or where it relates to general policy matters, the State Government in accordance with the provisions of this Act;