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 42] [Entire Act] State of Karnataka - Subsection Section 42(2) in Karnataka Universities of Agricultural Sciences Act, 1963 (2)Any member of any Authority of the University shall cease to be a member on his being convicted by a court of law of an offence which involves moral turpitude.
