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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1) in Karnataka Electricity Reform Act, 1999

(1)The Commission may on an application made in such form and on payment of such fee as may be specified by regulations, grant a license authorising any person to,-
(a)transmit electricity in a specified area of transmission; and/or
(b)supply electricity in a specified area of supply or supply in bulk to the licensees or any person.