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 1] [Section 15] [Entire Act] State of Karnataka - Subsection Section 15(2) in Karnataka Municipal Corporations Act, 1976 (2)The Commissioner shall be a whole time officer of the corporation and shall not engage in any other profession, trade or business whatsoever.
