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 120] [Entire Act] State of Karnataka - Subsection Section 120(b) in Karnataka Agricultural Produce Marketing Act 1966 (b)[x x x] [Omitted by Act 35 of 1986 w.e.f.17.6.1986] furnishes false information he shall on conviction be punished with fine which may extend to five hundred rupees.
