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 96] [Entire Act] State of Karnataka - Subsection Section 96(5) in Karnataka Education Act, 1983 (5)No Civil Court shall have jurisdiction in respect of matters over which the Tribunal exercises any power under this Act.
