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 1] [Entire Act] State of Karnataka - Section Section 20 in The Karnataka Pawnbrokers Act, 1961 20. Certain offence to be cognizable.— Offences punishable,-(a)under section 16 for an act referred to in clause (7) thereof;(b)under section 16A; and(c)under section 18 for contravening the provision of section 3,-shall be cognizable.
