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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2)(d) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959

(d)providing for any other matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the provisions of this Act.