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 12(3)] [Section 12] [Entire Act] State of Karnataka - Subsection Section 12(3)(iii) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (iii)Avocation other than the temple service which the archakas may be free to undertake during the term of employment.