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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Karnataka - Subsection

Section 56(2)(c) in Karnataka Electricity Reform Act, 1999

(c)determining of the functions to be assigned to licensees and others involved in the generation, purchase, transmission, distribution and supply of electricity, the manner in which such functions shall be discharged and the procedure and code to be adopted in regard to power system and electric supply lines;