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 1] [Section 43] [Entire Act] State of Karnataka - Subsection Section 43(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (3)The Manager or any person having interest may thereupon prefer his objections, if any, to the issue of a declaration under this chapter.
