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[Cites 0, Cited by 0] [Section 30(7)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(7)(b) in Karnataka Electricity Reform Act, 1999

(b)specifying the period (being not less than thirty days from the date of delivery of the notice) within which representations or objections to the proposed publication may be made and shall consider any representations or objections which are duly made and not withdrawn within ten days of the receipt thereof.