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] [Entire Act] State of Karnataka - Section Section 4 in Karnataka State Public Records Act, 2010 4. Prohibition against taking of public records out of the State. - No person shall take or cause to be taken out of the State any public records without the prior approval of the State Government.
