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Citedby 3 docs
The Commissioner, Bangalore ... vs State Of Karnataka And Anr. on 25 November, 2005
K. Vasudeva And Ors. vs The Corporation Of The City Of ... on 18 June, 2001
B. Krishnabhat vs Bangalore Development Authority on 30 August, 1988
Master Jishnu G vs Bruhat Bangalore Mahanagara ... on 7 December, 2012
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food
[
Section 2
] [
Complete Act
]
Central Government Act
Section 2(c) in The Food Corporations Act, 1964
(c) " prescribed" means prescribed by rules made under this Act;