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 346] [Entire Act] State of Karnataka - Subsection Section 346(3) in Karnataka Municipal Corporations Act, 1976 (3)No person shall, without or otherwise than in conformity with a licence, use any place or allow any place to be used for any such purpose.
