Section 29(3)(a) in Karnataka Electricity Reform Act, 1999

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

(a)stating that it proposes to make the order, setting out,-

(i)the relevant conditions or requirement, which the proposed order, is intended to secure compliance;

(ii)the acts or omissions which, in its opinion constitute contravention of that condition or requirement;

(iii)the other facts which in its opinion, justify the making of the proposed order; and

(iv)the effects of the proposed order; and .

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