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 1] [Section 6] [Entire Act] State of Karnataka - Subsection Section 6(2) in Karnataka Debt Relief Act, 1980 (2)Notwithstanding anything in any law, the burden of proving that a person is not a debtor under this Act shall lie on the creditor.
