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 5] [Entire Act] State of Karnataka - Subsection Section 5(xxviii) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016 (xxviii)to appoint in order to execute an instrument or transact any business of the University any person as it may deem fit;
