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[Cites 0, Cited by 11] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(6) in Karnataka Industrial Areas Development Act, 1966

(6)"industrial area" means any area declared to be an industrial area by the State Government by notification which is to be developed and where industries are to be accommodated 1[and industrial infrastructural facilities and amenities are to be provided]1 and includes, an industrial estate;