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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Karnataka - Subsection

Section 193(i) in Karnataka Municipal Corporations Act, 1976

(i)for washing vehicles where they are kept for sale or hire; but shall be deemed to include a supply,-
(i)for flushing privies or drains; and
(ii)for all baths other than swimming baths or public baths.