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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(6) in Karnataka Electricity Reform Act, 1999

(6)The Chairman may instruct the Secretary to call a meeting of the Commission to be held at such time and at such place as the Chairman may direct. In addition, any member may request the Chairman to convene a meeting at any time by sending a notice in writing to the Chairman. The notice of all meetings shall be given to the members in writing.