Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 15 in The Karnataka Prohibition Of Beggary Act, 1975

15. Beggar to leave Institution on discharge or permission.-

No person who is admitted to any Institution shall leave it without an order of discharge or without the written permission of the officer-in-charge of the Institution.