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 4] [Entire Act] State of Karnataka - Subsection Section 4(1) in Karnataka State Commission for Women Act, 1995 (1)Subject to the pleasure of the Government, the Chairperson and every member shall hold office for such period not exceeding three years, as may be specified by the Government.
