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 98B] [Entire Act] State of Karnataka - Subsection Section 98B(3) in Karnataka Forest Act, 1963 (3)Any amount transferred to the said fund under sub-section (2), shall be charged upon the Consolidated Fund of the State.
