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(19) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (19)“Corporation Fund” means the consolidated fund of the Corporation subject to the control of the Corporation in accordance with such conditions prescribed under this Act;
