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 416] [Entire Act] State of Karnataka - Subsection Section 416(1) in Karnataka Municipal Corporations Act, 1976 (1)No person who is suffering from an infectious disease shall take any book or use or cause any book to be taken for his use from or in any public or circulating library.
