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 388] [Entire Act] State of Karnataka - Subsection Section 388(3A) in Karnataka Municipalities Act, 1964 (3A)[ The Government may, by notification, delegate to the Deputy Commissioner any of the powers exercisable by the Director.
