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 4] [Entire Act] State of Karnataka - Subsection Section 4(4) in The Karnataka Pawnbrokers Act, 1961 (4)Every licence shall be granted or renewed in such form and subject to the conditions specified in section 4A and such other conditions as may be prescribed.
