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 1] [Section 4] [Entire Act] State of Karnataka - Subsection Section 4(i) in Karnataka Debt Relief Act, 2018 (i)any movable property held through Court and concluded before the commencement of this Act;
