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 17] [Entire Act] State of Karnataka - Subsection Section 17(2) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976 (2)The Registrar or any officer authorised by the State Government in this behalf may prosecute any person for an offence punishable under sub-section (1).
