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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(b) in Karnataka Electricity Reform Act, 1999

(b)two members shall have qualification in the field of law, finance, economics, commerce, or administration with at least twenty-five years of working experience and shall have worked in a senior position in the said field: