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 1] [Section 42] [Entire Act] State of Karnataka - Subsection Section 42(1) in Karnataka Education Act, 1983 (1)Every recognised private educational institution shall have a Managing Committee by whatever name called the Managing Committee shall be reconstituted once in two years.
