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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(5)(ii) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959

(ii)to the consumption of energy generated by means of generators not exceeding [ten kilowatts] [Substituted by Act 7 of 1998 w.e.f. 24.10.1997] in capacity.