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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(8) in Karnataka Electricity Reform Act, 1999

(8)If after giving notice under sub-section (7), the Commission decides not to revoke the final order to which the notice relates, it shall give notice of its decision to the concerned persons in the same manner as set out in clauses (a) and (b) of sub-section (7) of section 29.