Section 13(6) in Karnataka Electricity Reform Act, 1999
(6)Subject to sub-sections (1), (2) and (3) and subject to the overall supervision and control of the KPTC, a number of subsidiary or associated transmission [xxx] [Omitted by Act 26 of 2001 w.e.f 10.11.2001.] companies may be established in the State and the Commission may grant licenses under the terms of this Act to such transmission [xxx] [Omitted by Act 26 of 2001 w.e.f 10.11.2001.] companies, in consultation with KPTC.
