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 1] [Entire Act] State of Karnataka - Subsection Section 1(2) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981 (2)It shall be deemed to have come into force on the First day of March, 1981.
