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[Cites 0, Cited by 1] [Section 443(2)] [Section 443] [Entire Act]

State of Karnataka - Subsection

Section 443(2)(a) in Karnataka Municipal Corporations Act, 1976

(a)Save as otherwise expressly provided in or may be prescribed under this Act for every such licence or permission fees shall be paid in advance on such units and at such rates as may be fixed by the corporation: