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[Cites 0, Cited by 0] [Section 29(6)] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(6)(a) in Karnataka Electricity Reform Act, 1999

(a)shall require the licensee to whom it relates (according to the circumstances of the case) to do, or not to do, such things as are specified in the order or are of a description so specified;