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

State of Karnataka - Subsection

Section 2(d) in Karnataka Krishna Basin Development Authority Act, 1992

(d)"Code" means, in relation to scheduled disputes, the Code of Civil Procedure, 1908 (Central Act 5 of 1908) and in relation to scheduled offences, the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);