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 3] [Entire Act] State of Karnataka - Section Section 2 in Karnataka State Servants (Determination of Age) Act, 1974 2. Definition. - In this Act 'State servant' means a person who is a member of a civil service of the State of Karnataka or who holds a civil post under the State of Karnataka.
