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 3] [Entire Act] State of Karnataka - Subsection Section 3(d) in Karnataka Debt Relief Act, 1980 (d)Every debtor or his surety undergoing detention in a civil prison in execution of any decree passed against them by a civil court in respect of any such debt shall be released;
