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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(3) in Karnataka Electricity Reform Act, 1999

(3)The Commission shall not modify the proposed final order as a result of any representations or objections received after publications of the notice referred to in sub-section (1), unless,-
(a)the licensee to whom the proposed final order relates has consented to the modifications; and
(b)the requirements of sub-section (4) are complied with.