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 2] [Section 113] [Entire Act] State of Karnataka - Subsection Section 113(2) in Karnataka Panchayat Raj Act, 1993 (2)The Secretary may, by order, fine [x x x] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.] or withhold, the increment of any employee appointed by the Grama Panchayat.
