Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 218] [Entire Act] State of Karnataka - Subsection Section 218(2) in Karnataka Municipal Corporations Act, 1976 (2)Every person who employs a licensed plumber to execute any work shall, when so required, furnish to the Commissioner the name of such plumber.
