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 102Q] [Entire Act] State of Karnataka - Subsection Section 102Q(3) in Karnataka Municipal Corporations Act, 1976 (3)The Board shall comply with such directions as the State Government may, after perusal of the report of the auditor, think fit to issue in this behalf.
