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 123] [Entire Act] State of Karnataka - Subsection Section 123(3) in The Karnataka Police Act, 1963. (3)No court shall take cognizance of any offence under this section except with the previous sanction, or on the complaint, of the District Magistrate.
