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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(2)(a) in Karnataka Electricity Reform Act, 1999

(a)by publishing the notice in such manner as the Commission considers appropriate for the purpose of bringing the matters to which the notice relates to the attention of persons likely to be affected by them; and