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 36] [Entire Act] State of Karnataka - Subsection Section 36(5) in The Karnataka Education Act, 1983 (5)The expert body receiving the application forwarded under subsection (4) shall return it to the competent authority along with its report within such time as may prescribed.
