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 15] [Entire Act] State of Karnataka - Subsection Section 15(3) in Karnataka Debt Relief Act, 1980 (3)Save as otherwise provided under sebu-sections(1) and (2) the provisions of this Act shall be in addition to and not in derogation of any law for the time being in force.
