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 19] [Entire Act] State of Karnataka - Subsection Section 19(a) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986 (a)Category-I shall have precedence over all other categories and Category - II shall have precedence over category-III and so on;
