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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(2)(l) in Karnataka Sakaala Services Act, 2011

(l)"stipulated time" means the maximum time to provide the service by the designated officer or to decide the appeal by the competent officer or Appellate Authority as specified in the Schedule.