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 16] [Entire Act] State of Karnataka - Subsection Section 16(3) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986 (3)Records shall be maintained by the Commissioner in respect of the mills in relation to which payments have been made to him under this Act.
