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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(4)(a) in Karnataka Electricity Reform Act, 1999

(a)the Commission has good reason to believe that the licensee to whom the order relates has contravened or is contravening or is likely to contravene any relevant condition or requirement; and