Section 29(2)(b) in Karnataka Electricity Reform Act, 1999

[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(2)(b) in Karnataka Electricity Reform Act, 1999

(b)the extent to which any person is likely to sustain loss or damage in consequence of anything which is likely to be done, or omitted to be done, in contravention of the relevant condition or requirement, before a final order can be made; and

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State of Karnataka - Subsection

Section 29(2)(b) in Karnataka Electricity Reform Act, 1999