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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(c) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959

(c)all suits and proceedings (including appeals, revisions, attachments or execution proceedings) pending on the said date against the State Government or the licensee for the recovery of any such amount shall abate;