Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(h) in Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act, 2017

(h)"Victim" means a person who is gravely harmed or injured physically or mentally, exploited financially or sexually or whose dignity is offended by the commission of an offence under this Act;