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] [Entire Act] State of Karnataka - Section Section 49 in Kannada University Act, 1991 49. Power to amend Schedule. The Government may, by notification, alter, amend or add any statute to the Schedule and upon the issue of such notification, the Schedule shall be deemed to be amended accordingly.
