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[Cites 0, Cited by 0] [Section 34(5)] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(5)(b) in Karnataka Electricity Reform Act, 1999

(b)to advise the Commission on any matters, which the Commission may put before it, including matters relating to the quality, continuity and extent of service provided by licensees and compliance by licensees with the conditions and requirements of their licences.