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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(6)(e) in Karnataka Electricity Reform Act, 1999

(e)make such supplemental, incidental and consequential provisions as transferor licensee considers appropriate including provision specifying the order in which any transfer or transaction is to be regarded as taking effect.