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 88] [Entire Act] State of Karnataka - Subsection Section 88(2) in Karnataka Municipal Corporations Act, 1976 (2)The standing committee may either approve or amend such Schedule as it thinks fit and shall lay it before the corporation with its remarks, if any.
