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 321A] [Entire Act] State of Karnataka - Subsection Section 321A(3) in Karnataka Municipal Corporations Act, 1976 (3)No person shall be liable to pay fine or fee for regularization under any other law if he has paid regularization fee under this Act for the same violations.
