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 80] [Entire Act] State of Karnataka - Subsection Section 80(a) in Karnataka Police Act, 1963 (a)for a first offence such imprisonment shall not be less than one month and fine shall not be less than two hundred rupees;
