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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(c) in Karnataka Public Safety (Measures) Enforcement Act, 2017

(c)"License" means a valid permission or license to build or run an establishment obtained under the Karnataka Municipal Corporations Act, 1976 or the Bangalore Cinemas (Regulation) Act, 1964 or the Karnataka Education Act, 1983 or any other Act or the rules made under the relevant Acts for this purpose;