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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(3) in Karnataka Electricity Reform Act, 1999

(3)The fines, charges and compensation which may be imposed by the Commission under this section shall be in addition to, and not in derogation of, any other liability, which the person guilty of violation or non compliance, may have incurred.