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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(4)(b) in Karnataka Electricity Reform Act, 1999

(b)in that notice specify the period (being not less than 30 days from the date of the service of the notice) within which representations or objections to the proposed modifications can be made; and