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 59] [Entire Act] State of Karnataka - Subsection Section 59(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (3)For the purpose of this Section 'Court' means any Civil Court of competent jurisdiction in the State of Karnataka.
