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

State of Karnataka - Subsection

Section 2(2) in The Karnataka Police Act, 1963.

(2)“City of Bangalore” means the area within the limits of the City of Bangalore as defined for the time being in the City of Bangalore Municipal Corporation Act, 1949 (Mysore Act LXIX of 1949) and includes such other areas adjacent to such limits x x x as the Government may from time to time by notification in the Official Gazette specify;