Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1) in The Karnataka Cattle Trespass Act, 1966

(1)The complaint shall be made either in writing or verbally by the complainant in person or by an agent personally acquainted with the circumstances:Provided that if it is made verbally, the substance of it shall be taken down in writing by the magistrate.