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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

State of Karnataka - Subsection

Section 13A(1)(c) in Karnataka Municipal Corporations Act, 1976

(c)"Association" means a trust, society, association or organization registered under Karnataka Societies Registration Act, 1960 and fulfil the conditions specified in sub-clause (iii) of clause (c) of sub-section (2) of section 13H.