Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act] State of Karnataka - Subsection Section 30(1)(c) in Karnataka Electricity Reform Act, 1999 (c)specifying the period (being not less than 60 days from the date of publication of the notice) within which representations or objections to the proposed order may be made;