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] [Section 212] [Entire Act] State of Karnataka - Subsection Section 212(5) in Karnataka Municipal Corporations Act, 1976 (5)Action taken under this section against any person shall be without prejudice to any penalties to which he may otherwise be liable.
