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 59] [Entire Act] State of Karnataka - Subsection Section 59(3) in Karnataka Samskrita Vishwavidyalaya Act, 2009 (3)The University may, in consultation with the Finance Committee, invest the Provident Fund amount in such manner as it may determine.
