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 98A] [Entire Act] State of Karnataka - Subsection Section 98A(2) in Karnataka Forest Act, 1963 (2)The said tax shall be collected along with such consideration.
