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 102J] [Entire Act] State of Karnataka - Subsection Section 102J(2) in Karnataka Municipal Corporations Act, 1976 (2)All money received by the Board shall be deposited in one or more nationalized banks as may be prescribed.
