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 36(1)] [Section 36] [Entire Act] State of Karnataka - Subsection Section 36(1)(f) in The Karnataka Homeopathic Practitioners Act, 1961. (f)all other matters which are not prescribed by rules, but which are necessary for the purpose of carrying out the object of this Act: