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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(6) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959

(6)[ 'unit' means one kilowatt hour of electricity being measured by means of energy meter or trivector meter or any of the methods adopted to measure electricity] [Inserted by Act of 31of 2013 w.e.f.05.03.2013].