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 178A] [Entire Act] State of Karnataka - Subsection Section 178A(3) in Karnataka Municipal Corporations Act, 1976 (3)Any person shall be deemed to have had due notice of an enquiry or order under this section if the notice has been given in the prescribed manner.]
