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 128] [Entire Act] State of Karnataka - Subsection Section 128(4) in Karnataka Agricultural Produce Marketing Act 1966 (4)Any action under this section shall be without prejudice to the prosecution of the person concerned in respect of any offence.
