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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Karnataka - Subsection

Section 56(2)(a) in Karnataka Electricity Reform Act, 1999

(a)the administration of the affairs of the Commission including the exercise of its administrative, quasi-judicial and judicial powers including arbitration and procedure, summoning and holding of the meeting of the Commission, the times and places at which such meetings shall be held, the conduct of the business thereof;