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 3] [Section 21] [Entire Act] State of Karnataka - Subsection Section 21(3) in Karnataka Municipal Corporations Act, 1976 (3)The State Government may make rules for the purposes of sub-sections (1) and (2).
