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 20] [Entire Act] State of Karnataka - Subsection Section 20(2) in The Karnataka Lokayukta Act, 1984 (2)No court, except a court of a Metropolitan Magistrate or a Judicial Magistrate First Class shall take cognizance of an offence under sub-section (1).
