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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(4)(a) in Karnataka Electricity Reform Act, 1999

(a)serve on the licensee to whom the proposed final order relates such notice as appears to the Commission requisite of its proposal to modify the proposed final order, together with details of such modifications;