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 3] [Section 25] [Entire Act] State of Karnataka - Subsection Section 25(6) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (6)If a member of the Committee is, or becomes subject to any disqualification under sub-section (5) he shall automatically cease to be such member.
