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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(7a) in Karnataka Industrial Areas Development Act, 1966

(7a)[ "industrial infrastructural facilities" means facilities which contribute to the development of industries established in industrial area such as research and development, communication, transport, Banking, Marketing, Technology parks and Townships for the purpose of establishing trade and tourism centres; and any other facility as the State Government may by notification specify to be an industrial infrastructural facility for the purposes of this Act.] [Sub-section (7a) inserted by Act 11 of 1997 w.e.f. 18.8.1997.]