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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2)(a) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016

(a)"Company" means a company incorporated under the Companies Act, 2013 (Central Act 18 of 2013), or any previous company law; and