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] [Entire Act] State of Karnataka - Section Section 37 in C.M.R University Act, 2013 37. Power to amend Regulations. The Academic Council may, with the approval of the Board of Management, make new or additional regulations or amend or repeal the regulations.
