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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Greater Bengaluru City Corporation -

Section 90(5) in Bangalore Water Supply and Sewerage Act, 1964

(5)Every grantee of any licence or written permission granted under this Act shall at all reasonable times, while such licence or written permission remains in force, if so required by the Board or the authority by whom it was granted, produce such licence or written permission.