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 116] [Entire Act] State of Karnataka - Subsection Section 116(2) in The Karnataka Police Act, 1963. (2)Whoever contravenes any order made under sub-section (2) of section 64, shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine or with both.
