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 18] [Entire Act] State of Karnataka - Subsection Section 18(2) in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021 (2)The consideration or proceeds obtained by disposal or otherwise of a land or building or property under sub-section (1) shall be credited to the “Prison Development Fund”
