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 2] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(e) in The Karnataka Societies Registration Act, 1960.

(e)‘Registrar’ means such officer as the State Government may, by notification, appoint to perform the duties and functions of the Registrar under this Act, in such area as may be specified in the notification and where no such officer is appointed, the Inspector General of Registration in Karnataka.