Section 2(2)(iii) in The Karnataka Prohibition Of Beggary Act, 1975

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State of Karnataka - Subsection

Section 2(2)(iii) in The Karnataka Prohibition Of Beggary Act, 1975

(iii)is permitted in writing by the Central Relief Committee to collect contributions in cash or kind from the public for any public institution, whether religious or secular or for the furtherance of any object for the good of the public; or

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State of Karnataka - Subsection

Section 2(2)(iii) in The Karnataka Prohibition Of Beggary Act, 1975