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 2] [Section 36] [Entire Act] State of Karnataka - Subsection Section 36(1) in The Karnataka State Universities Act, 2000 (1)There shall be a Board of appointment of Examiners constituted for each Faculty for the purpose of preparing a list of Examiners for each year.
