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 483] [Entire Act] State of Karnataka - Subsection Section 483(b) in Karnataka Municipal Corporations Act, 1976 (b)compound any offence against this Act, the rules, bye-laws or regulations which may by rules made by the Government be declared compoundable;
