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 0] [Section 28F] [Entire Act] State of Karnataka - Subsection Section 28F(6) in Karnataka Urban Water Supply and Drainage Board Act, 1973 (6)No licenced plumber shall, for any work referred to in sub-section (5), demand or receive more than the charges prescribed therefor under that sub-section.
