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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(29) in The Karnataka General Clauses Act, 1899

(29)"place" shall include also a house, building, tent and vessel;[( 29a) "prescribed" means prescribed by rules made under the Act in which the word occurs;] [Inserted by Act 9 of 1985 w.e.f. 1.11.1956]