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] [Entire Act] State of Karnataka - Section Section 36 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011 36. Fines to be credited to the fund of the Authority. - All fines recovered under this Act by or under the order of a Court shall be paid to the credit of the Fund of the authority.
