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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(6) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974

(6)For the purpose of satisfying the first charge referred to in sub-section (5), the Government shall withhold ten per centum of the amount payable to the company under section 5.