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 12D] [Entire Act] State of Karnataka - Subsection Section 12D(6) in Karnataka Improvement Boards Act, 1976 (6)A contract not made or executed as provided in this section and the rules made thereunder shall be null and void and shall not be binding on the Authority.
