Section 2(1)(a) in The Karnataka Essential Services Maintenance Act, 2013

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State of Karnataka - Subsection

Section 2(1)(a) in The Karnataka Essential Services Maintenance Act, 2013

(a)"essential service" means,-

(i)any service connected with production, generation, storage, transmission, supply or distribution, as the case may be, of water or electricity;

(ii)any transport service for the carriage of passengers or goods by motor vehicles.