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 11 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021 11. Power of the Board to borrow.-The Board may, from time to time, subject to such conditions as may be prescribed borrow any sum required for the purposes of this Act.
