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 372] [Entire Act] State of Karnataka - Subsection Section 372(3) in Karnataka Municipal Corporations Act, 1976 (3)The Commissioner shall cause a notice that the market has been so licensed to be affixed in English and in Kannada in some conspicuous place at or near the entrance to every market.
