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 80] [Entire Act] State of Karnataka - Subsection Section 80(b) in The Karnataka Police Act, 1963. (b)for a second offence such imprisonment shall not be less three months and fine shall not be less than two hundred rupees; and
