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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Karnataka - Subsection

Section 58(1) in Karnataka Electricity Reform Act, 1999

(1)Except as provided in section 59 of this Act, the provisions of this Act, notwithstanding that the same are inconsistent with or contrary to the provisions of the Indian Electricity Act, 1910, or the Electricity (Supply) Act, 1948 shall prevail in the manner and to the extent provided in sub-section (3).