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 2] [Entire Act] State of Karnataka - Subsection Section 2(36A) in Karnataka Panchayat Raj Act, 1993 (36A)[ "State Election Commission" means the Election Commission of Karnataka constituted under section 308] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.];
