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 315] [Entire Act] State of Karnataka - Subsection Section 315(5) in Karnataka Panchayat Raj Act, 1993 (5)All bye-laws made under this section shall be subject to the condition of previous publication and such publication shall be in such manner as may be prescribed.
