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 20] [Entire Act] State of Karnataka - Subsection Section 20(2) in The Karnataka Prohibition Of Beggary Act, 1975 (2)The period of release of a beggar under sub-section (1) shall not count towards the total period of his detention in the relief centre.
