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 8] [Entire Act] State of Karnataka - Subsection Section 8(2) in The Karnataka Conduct Of Government Business In The State Legislature Act, 2005 (2)Nothing contained in this section shall be construed as derogative of the provisions of Articles 174, 175 and 176 of the Constitution.
