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

State of Karnataka - Subsection

Section 2(17) in Karnataka Municipal Corporations Act, 1976

(17)"licensed plumber", "licensed surveyor" "licensed architect", "licensed engineer" and "licensed structural designer" respectively mean a person licensed by the corporation as plumber, surveyor, architect, engineer or structural designer under this Act;