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 36A] [Entire Act] State of Karnataka - Subsection Section 36A(b) in Karnataka Police Act, 1963 (b)filing objections by aggrieved [persons] [Substituted by Act 22 of 2016 w.e.f. 27.07.2016.] to the inclusion of his name in the register and for removal of his name from the register for reasons to be recorded in writing;
