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 371] [Entire Act] State of Karnataka - Subsection Section 371(2) in Karnataka Municipalities Act, 1964 (2)Any person who contravenes the provisions of sub-section (1), shall, be punished with fine which may extend to five hundred rupees and shall also be liable to dismissal from service.
