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 13] [Entire Act] State of Karnataka - Subsection Section 13(1) in The Karnataka State Universities Act, 2000 (1)The Minister incharge of Higher Education in Karnataka shall, by virtue of his office be the Pro-Chancellor of the University.
