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 19] [Entire Act] State of Karnataka - Subsection Section 19(5) in The Karnataka State Higher Education Council Act, 2010 (5)The Council shall take appropriate action forthwith to remedy any defect or irregularity that may be pointed out in the audit report.
