Section 5(3)(a) in Karnataka Electricity Reform Act, 1999

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State of Karnataka - Subsection

Section 5(3)(a) in Karnataka Electricity Reform Act, 1999

(a)of any office, employment or consultancy agreement or arrangement which he has in his own name or in any firm, association of persons or body corporate, or in the names of any relative, carrying on any of the following businesses or any financial interest therein:-

(i)generation, transmission, distribution or supply of electricity;

(ii)manufacture, sale or supply of any fuel for generation of electricity;

(iii)manufacture, sale, lease, hire, supply or otherwise dealing in machinery, plant, equipment, apparatus or fittings for the generation, transmission, distribution, supply or use of electricity; and

(iv)any entity providing professional services to any of the businesses referred to in clauses (i), (ii) and (iii) above; and

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State of Karnataka - Subsection

Section 5(3)(a) in Karnataka Electricity Reform Act, 1999