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 2] [Entire Act] Greater Bengaluru City Corporation - Section 2(16) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (16)“Comprehensive Debt Limitation Policy” means the policy prepared by the Corporation to guide any decision taken by it while raising debt;
