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 5] [Entire Act] State of Karnataka - Subsection Section 5(ii) in Karnataka Khadi and Village Industries Act, 1956 (ii)his being a share-holder of such a company or society, if he has disclosed to the State Government the nature and extent of the share held by him from time to time.
