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 36A] [Entire Act] State of Karnataka - Subsection Section 36A(c) in Karnataka Police Act, 1963 (c)prohibiting a registered [person] [Substituted by Act 22 of 2016 w.e.f. 27.07.2016.] from doing such activities as may be stated in the order.
