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 156] [Entire Act] State of Karnataka - Subsection Section 156(l) in The Karnataka Police Act, 1963. (l)willfully or negligently ill-treats, injures or causes the death of any animal or damages, loses, or makes away with any animal or vehicle used in the public service,
