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 14] [Entire Act] State of Karnataka - Subsection Section 14(5) in The Karnataka State Universities Act, 2000 (5)No person shall be appointed or hold office of the Vice-Chancellor if he has attained the age of sixty five years.
