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 56] [Entire Act] State of Karnataka - Subsection Section 56(2) in The Karnataka State Universities Act, 2000 (2)The appointments under sub-section (1) shall be made only against sanctioned posts, and in the manner prescribed by the Statutes.
