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 19(2)] [Section 19] [Entire Act] State of Karnataka - Subsection Section 19(2)(l) in Karnataka Labour Welfare Fund Act, 1965 (l)the condition subject to which the Board may dispose of immoveable and moveable property or enter into contract;