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 157] [Entire Act] State of Karnataka - Subsection Section 157(1) in Karnataka Agricultural Produce Marketing Act 1966 (1)in sub-section (1) after the words "by or under this Act" the words "or under any other law for the time being in force" shall be added;
