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 5A] [Entire Act] State of Karnataka - Subsection Section 5A(3) in The Karnataka Home Guards Act, 1962. (3)Whoever contravenes the provisions of subsection (1) or (2) shall be punished with fine which may extend to one thousand rupees.
