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[Cites 0, Cited by 3] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(3) in Karnataka Electricity Reform Act, 1999

(3)A holder of a supply or transmission licence may, unless expressly prohibited by the terms of its licence, enter into arrangements for the purchase of electricity from,-
(a)the holder of a supply licence which permits the holder of such licence to supply energy to other licensees for distribution by them; and
(b)any person or generating company with the consent of the Commission.