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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Karnataka - Subsection

Section 58(3)(b) in Karnataka Electricity Reform Act, 1999

(b)In respect of matters provided in sections 3 to 11, 28, 36(2), 49- A 50 and 51 of the Indian Electricity Act, 1910, to the extent this Act has made specific provisions, the provisions of the Indian Electricity Act, 1910 shall not apply in the State;