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 5] [Entire Act] State of Karnataka - Subsection Section 5(8) in Karnataka Panchayat Raj Act, 1993 (8)The [Deputy Commissioner] [Substituted by Act 29 of 1998 w.e.f. 24.8.1998.] shall publish, in the prescribed manner the names of members elected or deemed to have been duly elected.
