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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2) in Karnataka Lifts Act, 1974

(2)For the purposes of sub-section (1), the owner of every building in which a lift has been installed may, and if such owner does not reside in such building shall, appoint an agent who shall be a resident in the town or village in which the building is situate to give notice of any accident occurring in the operation of the lift.