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(iv) in The Karnataka Open Places (Prevention Of Disfigurement) Act, 1981 (iv)relates to the business of a railway administration and is exhibited within any railway station or upon any wall or other property of a railway administration.
