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 14] [Entire Act] State of Karnataka - Subsection Section 14(1) in National Law School of India Act, 1986 (1)The [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] shall atleast once in every five years constitute a commission to review the working of the School and to make recommendations.
