Section 355(2)(b) in Karnataka Municipal Corporations Act, 1976

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State of Karnataka - Subsection

Section 355(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)prohibit the working of the factory, workshop or work-place,-

(i)altogether until such directions have been carried out; or

(ii)between the hours of 6 p.m. and 6 a.m. or during any particular time or times between such hours.