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 2] [Section 125] [Entire Act] State of Karnataka - Subsection Section 125(3) in Karnataka Land Reforms Act, 1961 (3)An offence for the contravention of the provisions of section 12, subsection (2) of section 33 or section 41 1or an offence punishable under subsection (2D) shall be cognizable.
