Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(a) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012 (a)"Authorized Officer" means Chief Inspector of Lifts, Escalators & Passenger conveyors or such other officer as may be authorized by the Government by notification;
