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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(2) in Karnataka Municipal Corporations Act, 1976

(2)No person shall print or cause to be printed any election pamphlet or poster unless a declaration as to the identity of the publisher thereof, signed by him and attested by two persons to whom he is personally known, is delivered by him to the printer in duplicate.