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 19] [Entire Act] State of Karnataka - Subsection Section 19(6) in Karnataka Forest Act, 1963 (6)Save as provided in sub-sections (2) to (5) of this section it shall not be necessary to follow the procedure laid down in sections 4 to 17 before issuing a notification under sub-section (5).
