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

State of Karnataka - Subsection

Section 2(g) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(g)"licensing authority" in the case of a municipal area means the municipal corporation or the municipal council or other municipal authority established for such area and in the case of any other area, taluk development board established for such area: