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 21] [Entire Act] State of Karnataka - Subsection Section 21(2) in Karnataka Traffic Control Act, 1960 (2)Where an accused person pleads guilty under clause (b) of sub-section (1) and remits the sum specified, no further proceedings in respect of the offence shall be taken against him.
