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 6] [Section 4(1)] [Section 4] [Entire Act] State of Karnataka - Subsection Section 4(1)(b) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987 (b)in a case falling under clause (b) of sub-section (1), after the expiry of fifteen days specified therein ;