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] [Entire Act] State of Karnataka - Section Section 369 in Karnataka Municipalities Act, 1964 369. Penalty for interested member voting. - Whoever votes at any meeting of a municipal council or any committee thereof in contravention of the provisions of sub-section (1) of section 55, shall, be punished with fine which may extend to five hundred rupees.
