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 120] [Entire Act] State of Karnataka - Subsection Section 120(a) in Karnataka Police Act, 1963 (a)without lawful authority or reasonable cause enters or searches, or causes to be entered or searched, any building, room, enclosure, vehicle, vessel, tent or place; or
