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 1] [Section 1] [Entire Act] State of Karnataka - Subsection Section 1(3) in The Karnataka Pawnbrokers Act, 1961 (3)It shall come into force,-(a)at once in the Mangalore and Kollegal Area; and(b)in such other area of the State on such date as the State Government may by notification specify.
