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[Cites 0, Cited by 0] [Section 102W] [Entire Act]

State of Karnataka - Subsection

Section 102W(2) in Karnataka Municipal Corporations Act, 1976

(2)Nothing in sub-section (1) shall be deemed to apply to a suit in which the only relief claimed is an injunction of which the object would be defeated by giving of the notice or the postponement of institution of the suit.