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 102U in Karnataka Municipal Corporations Act, 1976 102U. Custody of records. - The Secretary shall be responsible for the custody of all records of the Board including all papers and documents connected with the proceedings of the Board.
