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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(8) in Karnataka Electricity Reform Act, 1999

(8)All persons to whom notices may be issued pursuant to this Act, shall duly, faithfully and effectively furnish the information, details, books, accounts and other documents, which the Commission directs to be provided and the persons shall be proceeded with and punishable for any failure or delay to comply with such requirements, directions and orders issued by the Commission.