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 3] [Entire Act] State of Karnataka - Subsection Section 3(ii) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016 (ii)if the circumstances are such that it is impossible for such person to signify consent, then without the consent of the injured person; or
