Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(10) in Karnataka Municipal Corporations Act, 1976 (10)"essential services" means services in which any municipal officer, servant, or other person is employed by or on behalf of the corporation and which are specified in Schedule II;
