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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Karnataka - Subsection

Section 58(3)(h) in Karnataka Electricity Reform Act, 1999

(h)The provisions of sections 72, and 73 of the Electricity (Supply) Act, 1948 shall be restricted to generating companies and reference to the State Electricity Board in these sections shall stand deleted.