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 2] [Entire Act] State of Karnataka - Subsection Section 2(11) in Karnataka Debt Relief Act, 2018 (11)"Weaker sections of the people" means persons not being small farmers or landless agricultural labourers, whose annual income from all sources does not exceed one lakh twenty thousand rupees.
