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 445] [Entire Act] State of Karnataka - Subsection Section 445(b) in Karnataka Municipal Corporations Act, 1976 (b)in other cases within [sixty days] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986.] after the date of receipt of the order or proceeding against which the appeal is made.
