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 37A] [Entire Act] State of Karnataka - Subsection Section 37A(2) in The Karnataka Souharda Sahakari Act, 1997 (2)This section shall apply, notwithstanding that the act is one for which the person concerned may be criminally liable.
