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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1) in Karnataka Electricity Reform Act, 1999

(1)It shall be the duty of the holder of a supply license or a transmission license in respect of a particular area to develop, provide and maintain an efficient, co-ordinated and economical system of electricity supply or transmission in the area of supply, as the case may be.