Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Karnataka - Subsection

Section 5A(ii) in The Karnataka Official Language Act, 1963

(ii)of any order, rule, regulation or bye-law issued by the State Government or other authority or officer of the State Government under the Constitution or under any Central Act or any State Act or any other law in force in the State, shall be deemed to be the authoritative text thereof in the Kannada language.]