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 1] [Section 86] [Entire Act] State of Karnataka - Subsection Section 86(i) in Karnataka Forest Act, 1963 (i)in the case of first offence the term of imprisonment shall not be less than [five years] and the amount of fine shall not be less than [fifty thousand rupees] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.]; and
